JOAO ROSARIO FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) By this Writ Petition, the Petitioners have challenged communication dated 10.08.2021 issued by the Under Secretary (Revenue-I) of the Respondent-State i.e. the Respondent no.3 herein, whereby the President and Attorney of the Managing Committee of Communidade of Fraternal de Aldona were dismissed under Article 74 of the Code of Communidades and the Administrator of the Code of Communidades of North Zone was directed to look after the administration. By the said communication, it was also informed that the elected Managing Committee stood dissolved.

(2.) As a consequence of the said communication, by order dated 17.08.2021, the Respondent no.4-Administrator of Communidades stated that the President and Attorney as also the Managing Committee of the said Communidade, stood dissolved.

(3.) The short ground raised in the present Writ Petition to challenge the impugned communication and the consequential order is that before issuing such communication and order, the Petitioners were not given hearing. In fact, no notice was issued to the Petitioners and that, therefore, this was in flagrant violation of the principles of natural justice.