AUGUSTA VAZ Vs. GOVINDRAJ PAI KAKODE

JUDGEMENT

(1.) WE have heard Shri. N. Kale, the lr advocate of the complainants, at the stage of admission of the complaint.

(2.) THIS is a joint complaint filed by the complainants against OP No. 1 who was a builder and developer, and as such a service provider, and OP Nos. 2 to 4, which are the authorities under the Goa Panchayat Raj Act, 1994.

(3.) THE facts would show that the complainants had purchased tenements from OP No. 1, the developer, and it appears that only complainant Nos. 1 and 2 had entered into written agreements with OP No. 1 for the construction of the said tenements and the sale deeds in favour of complainant Nos. 1 and 2 were executed on 2/1/07 and 16/1/04, respectively. We are informed by Shri. Kale that the sale deeds in favour of other two complainants, were also executed around that time.