RIVER PRINCESS HATAO MANCH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Advocate General for respondent Nos. 1 to 3. None present for respondent No. 4, Union of India. We have also heard learned Counsel for Madgavkar Salvage, who has filed an intervention application bearing Misc. Civil Application No. 471/2010.

(2.) Rule. By consent, Rule is made returnable forthwith.

(3.) Respondent No. 5 as well as the applicant in Misc. Civil Application No. 471/ 2010 submitted that they would submit to the orders of the Court.