VILLAGE PANCHAYAT OF BETQUICADOLA Vs. GOAN PARADISE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned Counsel for the respondents waive service of notice. Heard finally by consent.

(2.) Having regard to the fact that the impugned order dated 07/09/2015 passed in ADP-II/P.A103/2015 is an ex-parte order which finally disposes of the appeal, same cannot be sustained in law.

(3.) It has been brought to the notice of this Court that there is one more appeal, which also involves a notice issued by the petitioner to the respondent no.1 regarding stopping of work and/or site inspection. The subject of appeal No.ADPII/P.A103/2015 also includes another notice regarding site inspection in respect of the same property. Therefore, it would be in the interest of justice that both these appeals are heard together and decided in accordance with law by the Appellate Authority.