SULBHA BHIKARO PAI BHATIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri A. D. Bhobe, learned Counsel appearing for the Petitioners, Shri S. Narvekar, learned Addl. Government Advocate appearing for the Respondent nos.1 to 3 and Shri J. A. Lobo, learned Counsel appearing for the Respondent nos. 4 to 8.

(2.) RULE . Heard forthwith with the consent of the learned Counsel appearing for the respective parties. Learned Counsel appearing for the Respondents, waives service.

(3.) THE short point for consideration in the above Petition is as to whether the learned Judge was justified to pass the impugned Order and direct that the Respondent nos. 4 to 8 be impleaded in a suit filed by the Petitioners for declaration and permanent injunction against the Respondent nos. 1 to 3. The subject matter of the suit is a property surveyed under no.25/13 of Painguinim Village, which the Petitioners claim to be the owners in possession thereof. On the other hand, the survey records appear in the name of the Government and, as such, the Petitioners have filed the said suit for the aforesaid reliefs.