MINGUEL FRANCISCO Vs. OFFICE OF MAMLATDAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition, the only substantive relief sought by the petitioners is as under:

(3.) Learned Counsel for the petitioners submits that the petitioners had filed a suit ie. Civil Suit No. 165/2004 in the Court of District Judge, South Goa, Margao for declaration that they were the owners of the suit property. She submits that after considering the evidence on record, the learned District Judge, decreed the said suit vide Judgment and Order dtd. 31/1/2007 in favour of the petitioners and declared that the petitioners were the owners in possession of the suit property i.e. the land under Survey No. 30/0 and that they were entitled for correction of the survey records in respect of the suit property and as such, granted permanent injunction restraining the respondents, their employees, officers, etc. from interfering with the said property in any manner.