SMT. MARIA J. C. PEREIRA Vs. STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. None appears for Respondent no.1. The learned counsel for respondent no.2, who is the only contesting party waives service. Heard finally by consent of the parties.

(2.) On the basis of a complaint lodged by the petitioner in November 2008, proceedings were initiated on the file of the learned Deputy Collector under section 33 of the Goa, Daman and Diu Land Revenue Code 1968 (Code, for short) in which by an order dated 4/8/2015 the respondent no.2 is directed to restore the land bearing survey no.3/5 of village Agacaim of Tiswadi Taluka to its original use by removing the mud filling. That order has been challenged by the respondent no.2 before the Administrative Tribunal in Land Revenue Appeal No.30/2015. The petitioner filed an application being Miscellaneous Application no.103/2015 for intervention in the said appeal. That application has been rejected by the Administrative Tribunal on 22/3/2016 which is subject matter of challenge in this petition.

(3.) I have heard Shri Teles the learned counsel for the petitioner and Shri De Sa, the learned counsel appearing for respondent no.2. With the assistance of the learned counsel for parties, I have gone through the orders passed.