KANCHAN RAMDAS MORASCAR Vs. ARMANDO JOAO BENEDITO

JUDGEMENT

(1.) Rule. With the consent of the learned Counsel for the parties, made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court is invoked against the judgment and order dated 22/08/2012 passed by the Administrative Tribunal, Goa by which order, the application dated 05/01/2012 filed by the petitioner herein under Section 32(1) and the application filed by the respondents under Section 32(4) of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 ('the Rent Act' for short) came to be disposed of inasmuch as the application filed by the respondents came to be allowed and the proceedings filed under Section 22(2)(f) of the Rent Act came to be stopped and the petitioner herein was directed to vacate the suit premises within two months from the date of the order and put the respondents in possession of the said premises.

(3.) The facts necessary to be cited for adjudication of the above petition can in brief be stated thus :