MILAGRINA D’MELLO Vs. JOHN GONSALVES

JUDGEMENT

(1.) Heard Mr Sudesh Usgaonkar with Ms Marie Rosette Pereira for the Petitioner, Mr S. Karpe with Mr Anand Shirodkar for Respondent No.1 and Ms Sapna Mordekar, learned Additional Government Advocate for Respondents No.3 and 4.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties. Even otherwise, by order dtd. 21/4/2023, it was clarified that subject to constraints of time, an endeavour would be made to dispose of this petition finally at the admission stage. This was reiterated in the order dtd. 16/6/2023.

(3.) The petitioner challenges the Judgment and Order dtd. 21/6/2022 made by the Ad-hoc District Judge-1, FTC-I, North Goa, Panaji, in Civil Revision Application No.50/2021 under Sec. 201-B of the Panchayat Raj Act, 1994 (said Act).