JOSE D SA Vs. BENINO DA SILVA REBEIRO

JUDGEMENT

(1.) Heard Mr. Raunak Rao for the petitioner and Mr. G. Agni for the respondents.

(2.) The challenge in this petition is to the orders dated 04/03/2011 and 08/04/2011, made by the Mamlatdar and the Deputy Collector (Revisional Authority), declining to accept the following documents in the course of the proceedings, in which the petitioner has applied for a declaration of tenancy :-

(3.) The impugned order dated 04/03/2011 made by the Mamlatdar reads thus :