FANNY ELAINE DSILVA Vs. VILLAGE PANCHAYAT OF BETALBATIM

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The Panchayat, in this case, issued a demolition order dated 18/11/2013 in the matter of certain illegal construction put up by Respondent No.5.

(3.) Respondent No.5 took out proceedings, questioning this demolition order before the authorities under the Goa Panchayat Raj Act, 1994. After such proceedings failed, the Petitioner applied for regularisation of the structure. Till date, there is no order for regularisation of the structure.