HUBERT SALDANHA Vs. VILLAGE PANCHAYAT OF TALEIGAO

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias who appears alongwith Ms. L. Sawant for the Petitioner.

(2.) Mr. S. N. Joshi alongwith Ms. S. Rawool for Respondent No.11. Mr. V. Sardessai, learned Addl. Government Advocate for Respondent Nos.2, 3, 4, 5, 6, 7 and 8. Mr. S. Mahambrey for Respondent No.9 and Mr. Godinho for Respondent No.10.

(3.) The Petitioner has instituted the present petition complaining about the construction put up by the Respondent No.11 and through which the Respondent No.11 operates a hotel, is unauthorized in the sense that the same is contrary to the approved plans as well as the Goa Land Development and Building Construction Regulations, 2010. The Petitioner has also complained about erection of mobile towers on the building put up by Respondent No.11 and has submitted that the statutory Authorities have failed to complete the action initiated by them in that regard.