KAMALUDIN SUMANI Vs. MANUEL BARRETO XAVIER

JUDGEMENT

(1.) Rule.

(2.) Respondents waive notice. By Consent Rule made returnable forthwith.

(3.) By this Writ Petition under Articles 226 and 227 of Constitution of India, the petitioner challenges the order passed by the Administrative Tribunal dated 17.8.2011 in Eviction application No. 21/2010 and that of the Deputy Collector and Rent Controller, District Margao in case No. BLDG/29/RC/2005 dated 24.9.2007.