ANTONIO BARNARDO COSTA Vs. GUNAVATI JAGANATH KHANDEPARKAR

JUDGEMENT

(1.) Heard Mr. A.F. Diniz, learned Senior Counsel, who appears along with Mr. Vivek Rodrigues for the review petitioner.

(2.) This is a case where the Mamlatdar, the Revisional Court and the learned Single Judge of this Court have held that the original respondent has established that he was a mundkar protected under the provisions of the Goa, Daman and Diu (Protection from Eviction of Mundkars, Agricultural Labourers and Village Artisans) Act, 1971 (said Act). The said Act is a beneficial legislation made for the protection of Mundkars, Agricultural Labourers and Village Artisans.

(3.) Mr. Diniz, in support of the review petition, submits that there are at least three errors apparent on the face of the record in the detailed judgment and order dtd. 25/10/2018, delivered by the learned Single Judge of this Court upholding the orders of the Mamlatdar and the Revisional Authority.