LINUS MARIO DLIMA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Shane Gomes Pereira, who appears with Mr Sujay Kamulkar for the petitioners and Mr D. Pangam, learned Advocate General who appears along with Mr Geetesh Shetye and Mr Shivdatt Munj, learned Additional Government Advocates for the State.

(2.) Rule in both these petitions. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) In both these petitions, the immediate relief was to issue a Writ of Mandamus directing the Joint Mamlatdar of Bardez to dispose of the tenancy/mundkar proceedings pending before him expeditiously and preferably within a time-bound schedule.