ABHISH SHARMA Vs. DEPUTY COLLECTOR & SDM

JUDGEMENT

(1.) Rule. Respondents waives service

(2.) By consent, returnable forthwith and taken up for hearing and final disposal.

(3.) Petitioner is the owner in possession of the premises bearing flat nos.AF-1/2 and A/F/2 situated in Block A, of A1-Ameen Complex, Santa Cruz, Ilhas Goa by virtue of Sale Deed dated 30.5.2011. The Village Panchayat of Santa Cruz, Tiswadi vide letter bearing reference No.VPSA/219/1996-97 has issued an occupancy certificate to the said building complex for residential and commercial use on 29.8.1996.