JEROME VELHO Vs. STATE OF GOA AND ORS.

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, learned Senior Advocate who appears with Mr. T. Sequeira for the Petitioner, Ms. S. Linhares, learned Additional Government Advocate for Respondent Nos.1, 2, 3 and 7 and Mr. S. S. Kantak, learned Senior Advocate who appears with Ms. A. Reis Falcao for Respondent No.6.

(2.) The Petitioner, by instituting the present petition seeks the cancellation/setting aside of modification made in the Outline Development Plan (ODP) vide Notification dated 20th January, 2009 so as to change the land use in respect of the property surveyed under Chalta No.2 of P. T. Sheet No.141 of City survey, Panaji, ( the said property ) from 'P' Zone to Commercial Zone 'C2' and thereafter to Commercial Zone 'C1'.

(3.) The Petitioner, also seeks appropriate writ, order or direction to cancell/set aside the development permission dated 13th August, 2010 issued by the North Goa Planning and Development Authority (NGPDA) to Respondent No.6 for undertaking construction of a building in the said property.