M. ASHRAF NAGARWALA Vs. MARGAO MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard Mr Bhobe, who appears with Ms Annelise Fernandes for the petitioners, Mr I. Santimano for respondent no.1 and Mr Nitin Sardessai, learned Senior Advocate with Mr G. Panandiker for respondent nos.2 & 3.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel appearing for the parties.

(3.) The challenge in this petition is to the orders dtd. 12/5/2014 and 28/8/2020 made by the Chief Officer and the Revisional Authority, respectively, sealing the petitioners' tenanted premises.