SATISH MATHUR TUPKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Padgaonkar, the learned Counsel for the petitioner, Mr. Munj, the learned Additional Government Advocate for respondent nos. 1, 2 and 4, Mr. Takkekar, the learned Counsel for the respondent no. 3-Panchayat and Mr. Noronha, the learned Counsel for the respondent no. 5.

(2.) Rule. Rule made returnable forthwith at the request and by consent of the learned Counsel for the parties.

(3.) The Village Panchayat of Guirim-respondent no. 3 has issued a demolition order dated 30.01.2019, in respect of a portion of a structure, put up by the respondent no. 5. The petitioner complains that despite the fact that this demolition order has attained finality, the Panchayat is not taking steps to proceed with the actual demolition.