PRAMOD PARULEKAR Vs. VILLAGE PANCHAYAT SOCORRO

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of parties for final disposal at the admission stage.

(2.) Heard learned Senior Counsel Mr. Kantak appearing along with Mr. Deepak Gaonkar and Mr. Simoes for the Petitioner, Ms. Lata for Respondent No. 1 and Mr. Nadkarni for Respondent No. 2.

(3.) The challenge in the present Petition is to the order dtd. 9/11/2023 passed in Civil Revision Application No. 33 of 2023 wherein the Revision filed by Respondent No. 2-Communidade was allowed and the order passed by the Additional Director of Panchayats was quashed and set aside.