BHAGHIRATI RAGHUNATH SAWANT Vs. DISTRICT COLLECTOR NORTH GOA

JUDGEMENT

(1.) Heard Mr. Paresh Sawant, learned Counsel for the Petitioners and Mr. Pangam, learned Advocate General for the Respondents.

(2.) The challenge in this Petition is to the communication dtd. 2/5/2023, by which the Petitioners' applications for regularization of Government Alvara lands in terms of Sec. 37A of the Goa Land Revenue Code, have been rejected. The impugned communication dtd. 2/5/2023 reads as follows :

(3.) Learned Advocate General submits that the impugned communication dtd. 2/5/2023 is nothing but an order under Sec. 37A of the Goa Land Revenue Code. He submits that such Order is appealable under Sec. 188 of the Land Revenue Code. The learned Advocate General states that although the impugned communication/Order dtd. 2/5/2023 is made by the Deputy Collector (Revenue), the same is made under Sec. 37A in his capacity as the Collector. Learned Advocate General, therefore, submits that an appeal will lie against this communication/Order before the Administrative Tribunal in terms of Sec. 188 of the Goa Land Revenue Code.