MARIO COTTA PEREIRA, LANDLORD, Vs. STATE OF GOA

JUDGEMENT

(1.) Heard S. D. Lotlikar, learned Senior Advocate appearing for the petitioner, Ms. S. Mordekar, learned Additional Government Advocate appearing for the respondent nos.1 and 2 and Mr. B. Rodrigues, learned Advocate for appearing the respondent nos. 4a, 5a, 6a, 7a, 8a, 9a, 11a to 11d,12a, 13a, 14a, 15a, 16a, 17a,18a,19a,20a, 21a and 21b, 22a to c, 23a and b, 24 b and c, 25 a to e, 26a, 27 a to e, 28a, 29 a to c, 31 a & b, 32 a, 33a, 34a and b, 35a, 36a and b, 37a, 38a and b, 42a, 43a, 44a, 45a, 46a, 47a, 48a to c, 49a and b, 50a, 51a and b, 52 a, 53a, 54a, 55a and 61.

(2.) Rule made returnable forthwith.

(3.) Heard by consent of the learned counsel appearing for the respective parties. Ms. Mordekar, learned Additional Government Advocate waives notice one behalf of the respondent nos.1 to 3 and Mr. B. Rodrigues, learned Advocate waives notice on behalf of the respondent nos. 4a, 5a, 6a, 7a, 8a, 9a, 11a to 11d,12a, 13a, 14a, 15a, 16a, 17a,18a,19a,20a, 21a and 21b, 22a to c, 23a and b, 24 b and c, 25 a to e, 26a, 27 a to e, 28a, 29 a to c, 31 a & b, 32 a, 33a, 34a and b, 35a, 36a and b, 37a, 38a and b, 42a, 43a, 44a, 45a, 46a, 47a, 48a to c, 49a and b, 50a, 51a and b, 52 a, 53a, 54a, 55a and 61.