ROHIDAS NARVEKAR Vs. PRESIDENT, COMMUNIDADE OF JUA

JUDGEMENT

(1.) Heard Mr. D. Pangam, learned counsel appearing for the petitioner, Ms. S. Mordekar, learned Addl. Government Advocate appearing for the respondent nos. 2 and 3 and Ms. S. Walwaikar, learned counsel appearing for the intervenor.

(2.) The above petition inter-alia seeks a direction to quash and set aside the order dated 03.10.2013 passed by the respondent no.2. Mr. Pangam, learned counsel appearing for the petitioner however does not press at this stage to the other reliefs sought in the above petition.

(3.) Upon hearing the learned counsel appearing for the respective parties and the intervenor, the impugned order dated 03.10.2013 passed by the respondent no.2 is on the assumption that the disputed property surveyed under No.233/1 situated at Jua, St. Estevam of Tiswadi Taluka belongs to the Communidade. But however, the intervenor has pointed out in the affidavit that the intervenor has filed a title suit bearing Civil Suit No. 51/2014 against the respondent no.1 as well as the petitioner claiming that the subject property surveyed under No.233/1 belongs to the intervenor.