FOREST DEPARTMENT Vs. ADMINISTRATOR OF COMMUNIDADES

JUDGEMENT

(1.) Heard Mr. D. Pangam, learned Advocate General who appears along with Ms. Susan Linhares, Addl. Govt. Advocate for the appellant and Mr. A.D. Bhobe, who appears along with Mr. Pavithran for respondent No.2.

(2.) This appeal is directed against the judgment and decree dtd. 17/3/2006, made by the Additional District Judge, Fast Track Court - II, South Goa, at Margao (Trial Court), dismissing the appellant's Civil Suit No.126/2004 (new). The appellant-Forest Department had applied for the following reliefs in the suit :

(3.) In this case, defendants no.1 and 2 filed a common written statement on 15/1/2000. This written statement is signed by the Administrator of Comunidades-defendant no.1 only. There is no signature of defendant no.2. But, defendant no.2 has verified this written statement. This is the position verified from the original record and proceedings.