ANANT RAMA GOVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard. Rule made returnable forthwith. The learned Additional Government Advocate, waives service, for the respondents. Heard finally by consent of parties.

(2.) The petition can be disposed off on a short count. The petitioners are challenging the order dated 06.04.2018, passed by the Mamlatdar of Bardez, whereby, the petitioners and others have been asked to remove the chilly plantation from the land Survey No. 63/7 at Colvale and not to interfere with the said property.

(3.) It appears that Survey No. 63/7 is an Enemy Property, which is entrusted to the Custodian of Enemy Property. The learned Additional Government Advocate submitted that the impugned order is passed under Section 12 of the Enemy Property Act, 1968 (Act, for short). However, the order does not show that the order is referable to Section 12 of the Act.