LAWS(BOM)-2011-3-94

COLETO REMEDIO SIMOES Vs. SANTAN LOBO

Decided On March 04, 2011
COLETO REMEDIO SIMOES Appellant
V/S
SANTAN LOBO Respondents

JUDGEMENT

(1.) HEARD Mr. Pangam, learned counsel for the petitioner, Mr. Nagvekar, learned counsel for respondent no.1, Mr. Parsekar, learned counsel for respondent nos.2(a),2(b) & 2(c) and Mr. S. Bandodkar, Additional Government Advocate for respondent nos.3 and

(2.) RULE. By consent, heard forthwith.

(3.) AGGRIEVED by the said order, the petitioner herein preferred an appeal under the said Act to the Conservator of Forests inter alia alleging that he along with Leticia Simoes,respondent no.3 were appointed as Receivers in respect of the property bearing survey no.104/1 of Nerul village in which the said trees were existing. The Appellate Authority dismissed the appeal without considering the argument advanced before him that he was entitled to be heard before the Deputy Director before passing any adverse order.