ANTONIO VITHAL LUIS Vs. ZEFERINO F VAZ

JUDGEMENT

(1.) Heard Mr. Valmiki Menzes for the Petitioner.

(2.) The records indicate that the service is complete upon all the respondents.

(3.) The challenge in this petition is to the order dated 14th June, 2011, by which the Administrative Tribunal (Tribunal) has refused to condone the delay in institution of an appeal under the Land Revenue Code.