RAMNATH BABLO UMERASKAR Vs. JOHN CARASCO

JUDGEMENT

(1.) Heard Shri S.D. Lotlikar, learned Senior Counsel appearing for the petitioner and Shri J.P. Mulgaonkar, learned Counsel appearing for the respondents.

(2.) The above petition challenges the orders passed by the Authorities below whereby an application for registration as a mundkar filed by the petitioner came to be rejected.

(3.) Briefly, the facts of the case are that the petitioner filed an application for registration of a mundkar under the Goa, Daman & Diu Mundkars (Protection from Eviction) Act, 1975. It is the contention of the petitioner that he is occupying the dwelling house existing in the property belonging to the respondents from the year 1970 with a fixed habitation. It is further his case that they have been occupying the suit premises with the consent of the bhatkar/respondents.