MARCELINA OLIVEIRA Vs. FRANCISCA ESTEVES

JUDGEMENT

(1.) RULE, returnable forthwith.

(2.) HEARD by consent.

(3.) SURPRISINGLY, on 7-7-2006 the acting Sarpanch has communicated another Order to the Petitioner's husband stating that the Show Cause Notice issued to the Respondent No.1 is wrong since the Respondent No.1 has not done any illegal activities and the correct name of the person who has done the illegal construction is not mentioned. Therefore, the Show Cause Notice served on the Respondent No.1 should be revoked with immediate effect.