MAPUSA GOA ENTERPRISES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Desai, the learned Counsel for the petitioner and Mr. Dhargalkar, the learned Additional Government Advocate for the respondents.

(2.) The challenge in this Petition is to the impugned communication dtd. 29/11/2019 made by the Deputy Conservator of Forests, North Goa Division, Ponda, Goa.

(3.) The communication only states that the matter of demarcation of forest is sub judice before the National Green Tribunal. The communication also states that the property, in which, the petitioner claims interest is reflected as private forest in Karapurkar Committee report. For these reasons, the impugned communication states that the petitioners's application for NOC for conversion of the property cannot be considered.