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Judgment
Heard learned Counsel for the parties.
Rule.
Mr. S.P. Munj, learned Additional Government Advocate, waives notice for Respondent Nos.1 and 2. Mr. Amey Salatry, learned Advocate waives notice for Respondent No.3. Ms. Laxmi Dessai, learned Advocate waives notice for Respondent Nos.4 to 9.
The petition is filed by a complainant, pursuant to whose complaint, the village Panchayat of Assagao, passed a demolition order dated 12.06.2025. The demolition order directs the Respondent Nos.4 to 9 to demolish four structures, in the land under Survey Nos.178/14 and 178/6. It is this order, that is challenged in an Appeal No.349/2025, before the Additional Director of Panchayats in which the Additional Director, without notice to the Caveator (the Petitioner herein), granted an order of stay of demolition on 05.11.2025; this order was granted pending decision on the application for condonation of delay of 112 days in filing the appeal.
After hearing this matter, the learned Advocate for the Respondent Nos. 4 to 9, submits that the Respondents, who were the original Appellants before the Director of Panchayat, have no objection for granting intervention and impleadment of the original Petitioner/ Original complainant in the appeal. Amendment shall be carried out to the cause title of the appeal by the Appellant to implead the petitioner as Respondent No.2 in the appeal. This amendment shall be carried out on or before 27.11.2025 when the matter is now been fixed by the Additional Director of Panchayats.
On the intervention being allowed, the Petitioner herein i.e. the newly added Respondent No.2 who has today recorded that he has no objection to condone the delay of 112 days in filing the appeal shall so record the no objection before the Director of Panchayats, who shall condone the delay and proceed to decide the appeal on its own merits, preferably within three months from the passing of this order.
Rule is made absolute in the above terms. No costs.
Parties shall co-operate with the Director of Panchayats for the speedy disposal of the appeal without seeking any further adjournments and by placing all material they rely upon, on record by 27.11.2025.