ANCY DIAS Vs. PONDA MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned counsel for the parties the matter is finally heard and disposed of.

(3.) This Petition takes exception to an order passed by the Chief Officer, Ponda Municipal Council (Respondent No.1) by which objections raised by the Respondent No.2 to transfer of a house tax in relation to Shop No.4 in the name of the Petitioner has been upheld and the Petitioner, along with Respondent No.4 have been restrained from acting on the house tax receipts or using the house tax record for obtaining a Trade Licence. By the impugned order, the Chief Officer has directed all the parties to the proceedings to approach the "Competent Authority" having jurisdiction over subject matter of the application, to decide the ownership issue.