CECILIA MARIA FERNANDES Vs. ISABELA SOARES

JUDGEMENT

(1.) RULE.

(2.) RESPONDENT waives service. By consent, rule made returnable forthwith.

(3.) THE petitioners are the original applicants before the Administrative tribunal, Goa. They filed two Revision Applications being Mundkar Revision application No. 60/1997 and 61/1997. The two Revision Applications were directed against a common Order dated 24. 04. 1997 of the Dy. Collector, North Goa, Panaji, in Appeals no. 201/87 and 7/1990.