LAXMAN CANDOLKAR Vs. THE VILLAGE PANCHAYAT OF CANDOLIM

JUDGEMENT

(1.) HEARD Mr. V. Pangam, learned Advocate for the appellant, Mr. D. Shirodkar, learned Advocate for respondent no.1 and Mr. J. E. Coelho Pereira, learned Senior Advocate for respondent no.2.

(2.) THIS Letters Patent Appeal is directed against order dated 15.4.2009 passed by the learned Single Judge in Writ Petition No. 744/2008 by which Writ Petition filed by the appellant against an order passed by the Additional Director of Panchayat, Panaji, in appeal no.12/2008 allowing an application for impleadment filed by the respondent no. 2 was dismissed.

(3.) APPELLANT herein preferred an appeal to Additional Director of Panaji bearing no.12/2008 against an order of demolition issued by Village Panchayat of Candolim. It appears that action was taken by the Panchayat at the instance of respondent no. 2 herein. In appeal no.12/2008, respondent no. 2 filed an application for joinder in the appeal which was vehemently opposed on behalf of the present appellant. The additional Director of Panchayat passed order dated 21.8.2008 which reads as follows: -