STATE REPRESENTED BY EXECUTIVE ENGINEER Vs. JOVITO

JUDGEMENT

(1.) HEARD Mrs. Linhares, learned Additional Government Advocate for the petitioner in both the petitions and Mr. Dias, learned Counsel for the respondent in both the petitions.

(2.) RULE. By consent of learned Counsel for the parties, both the petitions are heard forthwith.

(3.) AGAINST the said orders, the respondents herein preferred Revision Application Nos.12/2001 and 13/2001 respectively before the State Government. The Secretary (Revenue), Government of Goa, who heard the revision applications, by two separate orders dated 27th April, 2007 set aside the orders dated 18th June, 2001. The revisional authority although observed that he was upholding the order of Deputy Collector, directed that an opportunity to cross-examine the complainant on the subject be given as cross-examination is an instrument to find out the truth.