JOSE FARIA ALIAS TAMBDO Vs. BRUNO BRAGANZA PEREIRA

JUDGEMENT

(1.) HEARD Shri V. Rodrigues, learned Counsel appearing for the petitioners and Shri P. A. Kamat, learned counsel appearing for the respondent.

(2.) RULE . Heard forthwith with the consent of the learned counsel.

(3.) THE above petition challenges an order dated 11.07.2012 passed by the learned Administrative Tribunal whereby an application for condonation of delay filed by the petitioners to file the revision challenging an order passed by the Dy. Collector, Quepem, dated 24.02.2011 came to be rejected.