MITHUN M NAIK Vs. VILLAGE PANCHAYAT OF KUNDAIM

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned Counsel for the first and second respondents waive service. Heard finally with the consent of the parties.

(2.) By this petition, the petitioner is challenging the judgment and order dated 17/12/2014 passed by the learned District Judge, Panaji sitting at Ponda in Civil Revision Application No.18/2014, by which the judgment and order dated 25/03/2014 passed by the learned Additional Director of Panchayat in Panchayat Appeal No.170/2010, has been confirmed. The learned Additional Director of Panchayat had, in turn, confirmed the order dated 12/10/2010 passed by the Deputy Director of Panchayat, whereby the petitioner was directed to demolish his house on the ground that it is constructed without permission/ licence from the respondent no.1- Village Panchayat.

(3.) The brief facts are that the petitioner is the owner of house No.479 of village Kundaim, Ponda, Goa, which was said to be in dilapidated condition, requiring urgent repairs and replacement of mud wall/s. On 24/03/2009, the petitioner had applied for a repair licence to the first respondent Village Panchayat along with a plan and photographs of the said house.