SOFIA SHABNAM Vs. VILLAGE PANCHAYAT SALVADOR-DO-MUNDO

JUDGEMENT

(1.) Heard Mr. Deepak Gaonkar, the learned Counsel for the petitioner, and Mr. Gaurish Agni, the learned Counsel for the Panchayat.

(2.) The challenge in this petition is to the order dtd. 30/8/2019 made by the District Judge, Mapusa acting as Revisional Authority under the provisions of the Goa Panchayat Raj Act, 1994 (said Act). The petitioner instituted this revision to question the judgment and order dtd. 17/7/2017 made by the Additional Director of Panchayats, who had dismissed the petitioner's appeal against order/notice dtd. 15/12/2014 revoking the construction license issued to the petitioner.

(3.) The aforesaid means that the Panchayat, the Additional Collector, and the District Judge (Revisional Authority) have concluded that the construction license issued to the petitioner warranted revocation primarily because the allotment which the petitioner had claimed from the Communidade of Serula was fraudulent and there was misrepresentation involved on the part of the Petitioner. Thus, the 3 Authorities have concurrently held that the revocation of the construction license was warranted in the facts and circumstances of the present case.