VILLAGE PANCHAYAT OF CANA BENAULIM Vs. CONCEICAO ANDRADE

JUDGEMENT

(1.) RULE. With the consent of parties made returnable forthwith and heard.

(2.) THIS petition takes exception to the order dated 06. 01. 2009, by which order the Additional Director of panchayats II rejected the application of the petitioner for condonation of delay of 28 days in filing the appeal before him.

(3.) THE facts stated in brief, are that the petitioner is the Village Panchayat of Cana, Benaulim. The petitioner is aggrieved by the order dated 19. 06. 2008 passed by the Deputy director of Panchayats, South Goa, Margao by which order the deputy Director has directed the petitioner to issue construction licence to the respondent within a period of ten days from the receipt of the said order. The petitioner filed an appeal against the said order. However, the said appeal was belated by 28 days and therefore the petitioner filed an application for condonation of delay. The reason stated in the application was to the effect that the petitioner was not aware of the order dated 19. 06. 2008 till 12. 08. 2008. The said application was considered by the Additional Director of Panchayat-II, Panaji, who by the impugned order has rejected the same.