PRIME BUILDERS Vs. ROQUE FREDDIE MENINON EXANO PEREIRA

JUDGEMENT

(1.) Heard both sides. The petitioner has challenged the order dtd. 23/1/2023 passed by the Principal District Judge, Panaji in Land Revenue Appeal no.1/2022 preferred by the respondents.

(2.) The petitioner had preferred an application for mutation in respect of property chalta no.16 of P. T. Sheet No. 38 of City Survey of Vasco Da-Gama situated at Mangor Villa Vasco-Da-Gama to the Inspector of Surveys and Land Records(City Survey) Vasco-da-Gama ("ISLR" for short) for passing necessary orders of mutation i.e. addition of petitioner's name in the survey records in "holder" column in Form-D along with other holders mentioned therein in respect of undivided area of 695/3475 sq. mts bearing chalta No. 16 (part) of P. T. Sheet No. 138 of City Survey of Vasco-da-Gama.

(3.) Respondents filed objections for mutation on 1/12/2020 with the ISLR.