COMMUNIDADE OF CHORAO Vs. BABUSO B BANDODKAR

JUDGEMENT

(1.) HEARD Mr. J. Godinho, learned counsel appearing for the petitioners and the learned Additional Government Advocates appearing for the respective respondents in the petitions.

(2.) THE petitions were ordered to be taken together as the points involved are common as submitted by the counsel appearing for both the parties.

(3.) THE above Writ Petitions seek to quash the orders passed by the authorities below whereby the objections filed to the mutation in the record of rights by the petitioners came to be rejected.