RAMNATH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Raunaq Rao for the petitioner, Mr Shubham Priolkar, learned Additional Government Advocate for respondent nos.1 and 2, Mr Estifano C. D'Mello, the Attorney of Comunidade of Pilerne, Mr P.A. Kamat for respondent no.4 and Mr Y.V. Nadkarni with Mr N. Noronha for respondent no.5.

(2.) Rule. The rule is made returnable immediately given this Court's order dtd. 18/8/2022. In the said order, a notice was issued to the respondents indicating that this petition shall be heard finally at the admission stage.

(3.) The challenge in this petition is to the order dtd. 2/11/2021 made by the Administrator of Comunidades, North Zone, Mapusa, Bardez-Goa (Administrator) discharging the notices issued in petitioner's complaints dtd. 25/1/2017 and 30/1/2017 as regards fifth respondent's possession of Comunidade property admeasuring around 70 sq. mtrs., partly surveyed under no.56/1 of Village Pilerne and partly under Survey No.389/1 of Village Socorro (Comunidade property).