GADDU ZARAUNKAR Vs. VILLAGE PANCHAYAT OF VELIM

JUDGEMENT

(1.) HEARD Mr. Usgaonkar, learned Counsel appearing on behalf of the petitioner; Mr. Coutinho, learned Counsel appearing on behalf of respondent no. 2 as also Mr. Palekar, the learned Counsel appearing on behalf of respondent no.1, in both the petitions.

(2.) THIS common judgment shall dispose of both the writ petitions, since common question of law is involved.

(3.) BY these petitions, the petitioner has challenged the orders dated 14/06/2013 passed by the learned Adhoc District Judge -II, South Goa, Margao, respectively, in Civil Revision Applications No. 25/2011/FTC/II and 26/2011/FTC/II.