SUREKHA NARAYAN KOKANE Vs. REENA RAULO PILERNKAR

JUDGEMENT

(1.) Heard.

(2.) By this Petition, the Petitioner is challenging the Judgment and Order dated 03.11.2015 passed by the Adhoc District Judge, Panaji, in Civil Revision Application No. 65 of 2015, whereby the Judgment and Order dated 18.06.2015 passed by the learned Addl. Director of Panchayat in Panchayat Appeal no. 74 of 2013 is confirmed. The learned Addl. Director of Panchayat had allowed Panchayat Appeal no. 74 of 2013 thereby setting aside the Order dated 16.05.2013 passed by the second Respondent, Village Panchayat. The Village Panchayar had directed the first Respondent to demolish the illegal construction comprising of two pillars and a gate which was allegedly causing obstruction to the access of the Petitioner to her residential house.

(3.) Learned Counsel appearing for the Petitioner on whose complaint the Village Panchayat had acted, relies on the decision of the Hon'ble Supreme Court in the case of Village Panchayat, Calangute vs. Addl. Director of Panchayat-II & ors., 2012 7 SCC 550 and in particular the observations in Para 24 of the said Judgment.