CORINA FURTADO Vs. STATE OF GOA

JUDGEMENT

(1.) RULE. Respondents waive service. Heard forthwith. The petitioners are agriculturists and/or tenants of surrounding lands wherein respondents No.5 and 6 are seeking to carry out developmental activities. The present petition was filed on the ground that conversion of land from agricultural to non-agricultural use was granted by the Sub-Divisional Officer, respondent No.3 without application of mind.

(2.) RESPONDENTS No.5 and 6 contend that whilst granting the conversion, the authorities have applied their mind in the matter and taking into consideration the various factors, granted conversion. In these circumstances, it is contended that no interference is called for.

(3.) WE find that certain aspects have not been considered by the Sub-Divisional Officer while granting the conversion. In the light of that, we remit the matter to the Sub-Divisional Officer to give an opportunity to the petitioners and the respondents in the matter whether the conversion can be granted or not and thereafter pass orders according to law.