HILARINA D COSTA Vs. ELVIS TEMUDA

JUDGEMENT

(1.) HEARD Shri F. E. Noronha, learned Counsel appearing for the Petitioner, Shri Marwyn D' Souza, learned Counsel appearing for the Respondent no.1 and Shri Narvekar, Addl. Government Advocate for the Respondent nos. 2 and 3.

(2.) THE above Petition challenges an Order passed by the learned Principal District Judge, North Goa, Panaji, in S.T.A.T. Appeal No. 4/2010, whereby an Appeal preferred by the Respondent no. 1 was allowed and the impugned Order dated 26.07.2010 passed by the Regional Transport Authority, was quashed and set aside. Consequently, the Respondent no.2 was directed to hold a proper inquiry and decide the application for grant of temporary/regular permit by observing the principles of natural justice.

(3.) THE main ground on which the said Appeal was allowed was essentially that the Respondent no.1 who had allegedly raised some objections to the grant of the permit in favour of the Petitioner, was not heard whilst granting permit in favour of the Petitioner.