NATALINA FERNANDES Vs. YESHWANT S ASNODKAR

JUDGEMENT

(1.) RULE. Rule returnable forthwith. Heard by consent.

(2.) BY this petition, the petitioners challenge the Order of the Deputy Collector and SDO, Mapusa in revision. The learned Deputy Collector and SDO has upheld the Order of the Mamlatdar, permitting the reopening of evidence on the ground that the evidence already given is not in accordance with law.

(3.) MR. D'Costa, the learned Counsel for the petitioners, submitted that the application for reopening of the evidence is unwarranted and is not bonafide and therefore the order allowing the reopening of evidence may be set aside.