HERLANDER COELHO PEREIRA Vs. JAGANATH V. NAIK

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Counsel appearing on behalf of the petitioners; Mr. Rodrigues, learned Counsel appearing on behalf of the respondent no. 1 and Mr. Godinho, learned Counsel for respondents no. 7(a) to 7(f).

(2.) By this petition, the petitioners have taken exception to the Judgment and Order dated 15.06.2005 passed by the learned Administrative Tribunal, Panaji in Tenancy Revision Application No. 43/1995.

(3.) The facts of the case, in short, are as under: