SHIVANI DEVELOPERS Vs. CHIEF OFFICER

JUDGEMENT

(1.) S. J. VAZIFDAR,J Rule, returnable and heard forthwith.

(2.) IN view of the order dated 25.11.2009 passed in group of Writ Petitions first of which the Writ Petition No.632 of 2009, this Writ Petition is disposed of by the following order :- The Respondent No.1 is at liberty to consider and process the Petitioners' application for construction licence in accordance with law and subject to Respondent No.2 - Goa State Pollution Control Board confirming that all the interim measures stipulated in the order dated 9.7.2008 passed in suo motu Writ Petition No.2/2007 have been complied with including providing compost units complying with Rule 27 of the Municipal Bye-Laws. This order shall be complied with within eight weeks from today. The Writ Petition is accordingly disposed off.