SYLVESTER D SOUZA, AGED 50 YEARS, RESIDENT OF SAUTAWADDO, CALANGUTE, BARDEZ, GOA Vs. VILLAGE PANCHAYAT OF CALANGUTE, THROUGH ITS SECRETARY, WITH ITS OFFICE AT CALANGUTE, BARDEZ, GOA

JUDGEMENT

(1.) Rule returnable forthwith. Advocate Pai, waives service on behalf of respondent no. 1, the learned Additional Government Advocate, waives service on behalf of respondent nos. 2 and 3 and Advocate Braganza, waives service on behalf of respondent no. 4. Heard finally by consent of parties.

(2.) The challenge in this petition, under Articles 226 and 227 of the Constitution of India, is to the judgment and order dated 15.07.2015, passed by the learned District Judge, Mapusa in Civil Revision Appln. No. 59/2011, whereby the order dated 06.12011 of the learned Additional Director of Panchayat, is set aside and Panchayat Petition No. 28/2011 has been restored to the file of the learned Additional Director of Panchayat.

(3.) The brief facts necessary for the disposal of the petition may be stated thus: