VILLAGE PANCHAYAT OF ANJUNA CAISUA Vs. RAVINDER PANESAR

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable and heard forthwith.

(2.) This Petition filed by the Gram Panchayat, Anjuna, takes exception to the Order dated 09.06.2009 passed by the Deputy Director of Panchayats, North Goa, Panaji. By the said Order, an application for condonation of delay of 10 days in filing the Appeal by the Petitioner came to be rejected.

(3.) Suffice it to say that the Petitioner is aggrieved by the permission granted by the Block Development Officer for transfer of water connection and house tax to the Respondents in respect of which the respondent had made an application to the Block Development Officer in view of the provisions of Section 201-A of the Goa Panchayat Raj Act, 1994. The said application came to be granted by the Block Development Officer by Order dated 25.02.2009 directing the Petitioner to issue the necessary NOCs for transfer of the said water connection and house tax.