PETER HERMAN SEQUEIRA Vs. STATE

JUDGEMENT

(1.) Heard Mr. Rohit Bras De Sa, learned Counsel for the Petitioners, Mr. Devidas J. Pangam, learned Advocate General along with Ms. Neha Kholkar, learned Additional Government Advocate for Respondents No.1, 3 and 4. The Respondent No.2 is duly served but not represented.

(2.) The basic grievance of the Petitioners is that the Petitioners' representations regards affairs of the Comunidade of Thivim are not even being investigated by the Administrator of Comunidade, who, in terms of the Code of Comunidade is duty bound to investigate.

(3.) Mr. Devidas Pangam, learned Advocate General makes a statement that the Administrator of Comunidade will look into the representations made by the Petitioners and dispose of such representations in accordance with the provisions of the Code of Comunidade by affording opportunity of hearing to both the Petitioners as well as the persons against whom the Petitioners have made allegations.