ALFRED D SILVA Vs. VILLAGE PANCHAYAT OF

JUDGEMENT

(1.) HEARD Mr. J. Godinho, learned Counsel for the Petitioner and Mrs. Susan Linhares, Advocate for Respondent No. 1. None appears on behalf of respondent No. 2, though served.

(2.) RULE. By consent of the learned Counsel for the parties heard forthwith.

(3.) ACCORDING to Mr. J. Godinho, learned Counsel for the petitioner, several contentions were raised before the Secretary, (Panchayats) in support of the order passed by the Addl. Director of Panchayats. However, the same have not been considered by the Secretary of Panchayats. Mr. Godinho further submitted that the Secretary ought to have dealt with the contentions raised by the petitioner and thereafter disposed of the reference under Section 178 (2) of the Act.