GOA FOUNDATION Vs. DEPARTMENT OF MINES

JUDGEMENT

(1.) The learned Counsel for the parties state that they have no objection to this Bench taking up this matter.

(2.) Accordingly, we issue Rule. The Rule is made returnable forthwith at the request of and with consent of the learned Counsel for the parties. The learned Counsel for the respondents waive service.

(3.) The substantive relief prayed for in this petition reads as follows :