VISHNU BUKA SHELAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel Mr. Tamba who appears along with Mr. Paresh Sawant for the Petitioner, learned Government Advocate Mr. Manish Salkar appearing for Respondent Nos. 1 and 2 and Mr. Ashwin D. Bhobe appearing for Respondent No. 3. None present for the other Respondents.

(2.) Rule. Rule made returnable forthwith. This matter is taken for final disposal with the consent and at the request of the learned Counsel for the parties.

(3.) The challenge in the present Petition is to the order passed by the Mamlatdar dtd. 29/11/2019 and thereafter, the order passed by the learned Additional Collector in Revision No. 1/2020 dtd. 12/4/2021.