SHAMSUNDER V. KAMAT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. S. Kantak, learned Senior Advocate with Mr. Sahish Mahambrey for the Petitioner, Mr. D. Pangam, learned Advocate General who appears along with Mr. Prashil Arolkar, learned Additional Government Advocate for Respondent Nos. 1 to 5 and Mr. A. D. Bhobe, learned counsel for Respondent Nos. 6 to 9.

(2.) On 5/4/2021, the parties were put on notice that this petition will be disposed of finally at the stage of admission. Therefore, Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) The challenge in this petition is to the order dtd. 13/5/2020 made by the Collector and District Magistrate, North Goa, in her capacity as a Chairperson of the District Disaster Management Authority, North Goa District (DA) in the purported exercise of powers under Sec. 33 of the Disaster Management Act, 2005 (DMA). The impugned order has directed the Executive Engineer, Works Division-II, PWD, Panaji "to undertake the work of repair and reconstruction of the said road with immediate effect".