RAMAKRISHNA DESSAI Vs. STATE OF GOA, THROUGH SECRETARY OF REVENUE, GOVERNMENT OF GOA, HAVING HIS OFFICE AT SECRETARIAT, PORVORIM, GOA

JUDGEMENT

(1.) Misc. Civil Application No.1008 of 2017 is filed for early hearing of Writ Petition No.857 of 2017.

(2.) The learned Counsel for the applicant states that in view of the limited nature of relief sought for by the petitioner, the writ petition itself can be disposed of. Therefore, the writ petition, in which Rule has been issued, is taken up for consideration by consent of the parties.

(3.) The petitioner, before this Court, has challenged the validity of the Goa Agricultural Tenancy (Amendment) Act, 2017 and has also sought, as an interim order, to restrain the transfer of Tenancy Case No.45/2016/A from the Court of Civil Judge, Junior Division, at Pernem to the Mamlatdar of Pernem under the provisions of the impugned enactment. The learned Counsel for the petitioner submitted that the petitioner is a senior citizen and is 82 years old and is awaiting the decision in respect of the proceedings filed by the tenant against the petitioner who is a landlord. The learned Counsel submitted that the primary anxiety of the petitioner is to get the tenancy case decided at the earliest and it is only out of this anxiety that the writ petition was filed. He submitted that having reflected over the matter, the petitioner would be satisfied if a direction is given to the State to transfer the Tenancy Case to the Mamlatdar as per the impugned enactment and the same is decided on a time-bound basis.