UNITED GOANS FOUNDATION Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias and Mr. D. Pangam, the learned Advocate General for the respondents.

(2.) The petitioner, by instituting this public interest litigation, seeks the following reliefs :

(3.) According to us, there are no proper pleadings to entertain or evaluate the challenges to the constitutional validity of the provisions of the Goa, Daman and Diu Town and Country Planning Act, 1974, (Goa TCP Act 1974, for short). Reference was made to the provisions in Article 243 N and 243 W of the Constitution of India. However, upon perusal of the said Articles, we find that the same relate to the continuance of the existing laws relating to Panchayats and Municipalities. In any case, taking into account the state of pleadings in this petition, we do not think that it is appropriate for us to go into the question of constitutional validity of the provisions of the Goa TCP Act, 1974.