SHABEER MOHAMAD AENAPURE Vs. BHAIRAO SHRIPAD NATEKAR

JUDGEMENT

(1.) Heard Mr. Menezes, learned counsel for the Appellant and Mr. J. P. Mulgaonkar, learned counsel for the Respondent.

(2.) This Letters Patent Appeal is directed against the judgment and order dated 13.08.2010 made in Writ Petition No.858 of 2009 by the learned Single Judge of this Court dismissing the petition against the judgment and order dated 02.02.2009 made by the Administrative Tribunal, Panaji, exercising the appellate powers under the Goa, Daman and Diu Buildings ( Lease, Rent and Eviction ) Control Act, 1968 ( the said Act ).

(3.) At the outset, Mr. J. P. Mulgaonkar, learned counsel for the Respondent objected to the maintainability of this Letters Patent Appeal by pointing out that the exercise of jurisdiction by the learned Single Judge relates to supervisory jurisdiction under Article 227 of the Constitution of India. He submits that in terms of the Letters Patent, no appeal will lie to the Division Bench against the exercise of powers under the supervisory jurisdiction by the learned Single Judge.