LOVOSH VISSU SHET VERENKAR SON OF VISSU SHABA SHET VERENKAR Vs. STATE OF GOA, THROUGH ITS CHIEF SECRETARY, UNDER SECRETARY REVENUE-I/II, STATE OF GOA AND THE SPECIAL LAND ACQUISITION OFFICER(S)

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) HEARD by consent.

(3.) THOUGH , the matter does not involve the violation of any law vested in the Petitioner nor is there breach of any legal duty, we issued notice to the Respondents calling upon them if it is possible to acquire the portion which is marked in green instead of the portion they are proposed to acquire.