PRAMOD S DABOLKAR Vs. SENIOR TOWN PLANNER

JUDGEMENT

(1.) THE grievance in these two petitions relates to the order of the Panaji Planning and Development Authority by which development permission dated 22.10.2003 was cancelled. Thereafter, the petitioner in Writ Petition No. 267 of 2005 preferred an appeal before the Town and Country Planning Board, State of Goa, Panaji, which has been summarily rejected without giving any reason by order dated 10.12.2004.

(2.) HAVING regard to the undisputed position in law that the Town and Country Planning Board was wrong in deciding the appeal without giving any reasons and since no reason of any kind has been given, the said appellate order must be liable to be set aside and is accordingly set aside. The matter is remanded back to the Town and Country Planning Board for fresh decision in accordance with law.