GABRIEL FERNANDES Vs. DEPUTY DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) This writ petition is filed by the original opponent No. 1 before Dy. Director of Panchayats of North Goa, being aggrieved by the decision rendered by the Director of Panchayats in Panchayat Appeal No. 101/2000.

(2.) The facts giving rise to the appeal are as follows: -

(3.) Upon hearing the petitioner and after obtaining the report of the Commissioner, the Dy. Director found that the petitioner has made an illegal construction. He therefore directed the petitioner to demolish the constructions "E" and "F" as shown in the plan prepared by the Commissioner. Dy. Director also directed the Panchayat to see that the said construction is demolished.