PAUL J MENDES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, returnable and heard forthwith.

(2.) The petitioner challenges the construction put up by the respondent no. 7, on the grounds that it is contrary to the various rules and regulations. It is also contended that the respondent no. 7 does not have necessary sanction from the authority and/or that the construction is contrary to the sanction plan/approval.

(3.) The respondent no. 7 who appears in person makes a statement that no further construction is to be put up. He states that no further work in respect of the construction remain to be done. He further states that he is not going to put up any construction or carry out any further construction work in respect of the said structure. The respondent no. 7, further states that he will put the purchasers in possession only after obtaining the occupation certificate and necessary permission. These statements are accepted.