FLAG OFFICER COMMANDING Vs. COLLECTOR AND DIST. MAGISTRATE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The learned Counsel for the parties agree that all these Appeals can be disposed of by a common judgment and order because they arise out of a common notification dtd. 16/3/1992 issued by the Government of India under Sec. 3 of The Works of Defence Act, 1903 (said Act), imposing restrictions upon the use and enjoyment of lands under Sec. 7(b) of the said Act in Village Chicalim, Mormugao, Goa.

(3.) All these appeals, including First Appeal No.67/2015, were taken up for final disposal on 3/3/2022 and after hearing the learned Counsel for the parties, the same were reserved for orders.