DINANATH N.CHARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition was instituted to seek a writ of mandamus restraining respondents no. 1 to 4 and 6 from carrying out construction in the property surveyed under Chalta No. 42 of P.T. Sheet No. 11 of City Survey of Margao which the petitioners claim is owned and possessed by them. Interim relief was also sought in this petition to restrain the said respondents from undertaking any construction activities in the subject land.

(3.) On 27/11/2016, this petition was admitted and the statement of Mr. Rodrigues, learned Government Advocate appearing for the respondents was recorded to the effect that the respondents shall not carry out any construction activities in the subject land. The order records that this statement was made on instructions and upon accepting the statement of the Government Advocate, this Court held that the question of granting any interim relief at that stage did not arise.