BUDHO ARJUN GURAV Vs. STATE OF GOA, THROUGH DEPUTY CONSERVATOR OF FORESTS, NORTH GOA DIVISION, PONDA GOA

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Advocate along with Mr. C. Padgaonkar for the petitioner and Ms. S. Linhares, learned Addl. Government Advocate for the respondents.

(2.) The challenge in this petition is to the order dated 04.10.2011 made by the Forest Settlement Officer ( North ) Valpoi Goa.

(3.) Mr. Lotlikar, learned Senior Advocate for the petitioner submits that the Forest Settlement Officer lacks jurisdiction to review his own orders. He submits that the powers to review are never inherent and unless, the same are expressly conferred by the Statute there is no question of exercising review jurisdiction. He further submits that in this case there was considerable delay in institution of the review petition. The impugned order is composite order condoning the delay as well as allowing the review petition.