TREVOR MASCARENHAS Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. The rule is made returnable immediately at the request and consent of the learned Counsel for the parties.

(2.) The petitioners have some complaints concerning the alleged allotment of Communidade property bearing Survey No.496/1 and 496/1A of Village Anjuna, Bardez Goa. A grievance in the petition is that the Administrator has not taken action in pursuance of such complaints.

(3.) Mr Ulhas Kadam, Administrator of Communidades, North Zone, has filed an affidavit before us. Paragraph No.7 of this affidavit reads as follows: