TERESA RODRIGUES Vs. STATE, THROUGH THE DEPUTY

JUDGEMENT

(1.) Heard Shri Nigel Da Costa Frias, learned Counsel appearing for the petitioners, Shri R. Menezes, learned Counsel appearing for respondents no.2 to 4 and Ms. S. Pai Kir, learned Additional Government Advocate appearing for respondent No.1.

(2.) The above petition seeks to quash and set aside by a writ or certiorari or any other writ in the nature of certiorari order or direction thereby quashing order dated 26/08/2009 passed by the learned Administrative Tribunal in Land Revenue Appeal No.51/2006.

(3.) Briefly, the facts of the case are that the respondents preferred an appeal challenging the judgment passed by the learned Deputy Collector dated 22/06/2006 whereby the rival claims of the appellants and respondents were decided in respect of various survey numbers of the property situated in the village of Curca.