GEORGE BARRETO Vs. THE STATE OF GOA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) This is an application filed by the applicants praying for interim relief thereby restraining the respondents no.1 and 2 from proceeding with the construction of the proposed bridge between Benaulim and Sinquetim in villages Navelim and Benaulim at Salcete Taluka, pending the hearing and final disposal of the petition.

(3.) BY order dated 3/5/2010 passed in the said Writ petition, this Court ordered that in the event of clearance from the Ministry of Environment and Forests (M.O.E.F) not being obtained by the next date, the petitioners would be at liberty to move an application for a complete stay of the works. It was made clear that any work that is done will be entirely at the risk of the respondents including the Contractor and no equity in respect thereof shall be claimed. It was further ordered that Khazan lands cannot be filled.