COMMUNIDADE OF PILERNE Vs. SOMAKANT LAXIMAN PILANKAR

JUDGEMENT

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

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the orders dated 9/11/2012 passed by the Administrative Tribunal, Goa by which the Appeals filed by the petitioner herein came to be dismissed and the order passed by the Administrator of the Communidades of North Zone, Mapusa came to be confirmed.

(3.) The facts giving rise to the above petitions can be stated thus: