FERNANDO SEQUEIRA LOBO Vs. JOSE E COELHO PEREIRA

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) By these petitions filed under article 227 of the Constitution, the petitioner- tenant questions the legality of the Order dated 23-7-2004 of the Rent Controller, Panaji as upheld by the Administrative Tribunal by Order dated 10-12-04, dismissing the tenant's application for amendment of his written statement to enable him to withdraw the plea of permanent tenancy taken by him earlier by amending his written statement in proceedings filed by the respondents-landlords for his eviction.

(3.) The respondents who are the landlords had filed eviction proceedings for the eviction of the said tenant in respect of two floors of their building known as "hotel imperial" having Matriz No. 336 under Section 22 (2) (b) (i) and (ii) of the G. D. D. Buildings (L. R. E. ) Act, 1968 (Act, for short) and a written statement was filed by the tenant on or about 16-12-1991 denying the case of the landlords.