TOTAL COMPOSITE PVT LTD Vs. STATE OF GOA

JUDGEMENT

(1.) RULE. Rule returnable forthwith. Heard finally by consent of the parties.

(2.) AFTER hearing the matter for sometime, we find that the State of Goa in its affidavit datedhas stated that the GCZMA can consider the petitioner's application in accordance with law and in accordance with identification of open plots made and also as per the policy framed by GCZMA/Government.

(3.) WITH this direction, the writ petition stands disposed of. Rule accordingly. No order as to costs.