LIVIA FERRAO Vs. DY DIRECTOR OF PANCHAYAT

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE petitioner has challenged the Judgment and Order dated 29 September, 1999 passed by the Deputy Collector of Panchayat, North Goa, in case No. DDPM/sd. ESTEVAO/tis/rev/2/29 whereby the Order dated 22 January, 1999 passed by B. D. O. came to be set aside. It was directed that the Panchayat should consider the application dated 23 September, 1998 filed by respondent No. 3. It is the case of the petitioner that she has been residing in the house bearing No. 694 since many years and that it has been registered in the records of respondent No. 2 in the name of the father of the petitioner i. e. Shri Minguel Jose Ferrao and the same is located in the property surveyed under No. 100/14 in the village St. Estevam. According to the petitioner, her father died in the year 1968 and after that the petitioner continued paying house tax in the name of her late father till 1999 and that the respondent No. 3 is falsely claiming to alter the name of the petitioner in the records maintained by respondent No. 2 by deleting the said name for which an application came to be filed which was rejected. The same was carried in appeal by respondent No. 3 before the B. D. O. who after hearing both the parties, rejected the appeal by his Order dated 22 January, 1999. Against the said order of B. D. O. , respondent No. 3 preferred revision before respondent No. 1 who, by his Judgment and Order dated 29 September, 1999 allowed the revision application and set aside the Order of the B. D. O. and further to consider the application dated 23. 9. 98 filed by the respondent No. 3 and make necessary changes in their records within a period of fifteen days. It is pursuant to the said directions that the Respondent No. 2 allowed the application and substituted the entry in the name of the petitioner's father in favour of respondent No. 3.

(3.) THE learned counsel for the parties fairly conceded that due to subsequent developments in the matter, the case can be referred for reconsideration by the concerned authority.