MARTINA FERNANDES Vs. RAJANIKANT VIJAYNATH KENI ROBOLLOW

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, with the consent of the learned counsel for the parties same is disposed of finally.

(2.) This is a petition under Article 227 of the Constitution of India seeking to challenge Judgment dtd. 24/07/2020 passed by the District Court, South Goa, in Criminal Revision Application No. 23/2018, Judgment dtd. 12/03/2018 passed by the Additional Director of Panchayat in Appeal No. MAR-I/109/2013, MAR-I/111/2013, MARI/112/2013, MAR-I/113/2013, MAR-I/114/2013, and demolition order dtd. 02/08/2013 issued by the Village Panchayat of Ambaulim, Quepem, Goa. By the order dtd. 02/08/2013 the Panchayat directed the demolition of 5 structures standing in the land bearing Survey No. 122/1 and 124/59 of village Ambaulim. These five structures are the subject matter of this Petition.

(3.) The facts that have led to the filing of this petition are stated herein under: