KASHINATH JAIRAM SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) By this Writ Petition filed by the Petitioners claiming to be in public interest, the following prayers have been made :

(2.) It is claimed that in the present case, by a Deed of Lease dtd. 12/2/1999, the Respondent no. 4-Goa Economic Development Corporation, demised certain plots of land to the Respondent no.2 for development. There were specific clauses stated in the Deed of Lease subject to which, the developed structures in the constructed premises could be sold or transferred. It is pointed out that by a Deed of Sale dtd. 14/3/2007, the Respondent no.2 sold some portion of the constructed building on the said land to the Respondent no.1-State in exchange for valuable consideration.

(3.) It is undisputed that a grievance in this regard was raised for the first time on behalf of the Petitioners by submitting a representation/complaint dtd. 15/7/2019 addressed to the Respondent-State of Goa as also the Police Authorities and the Collector of North Goa. It was prayed in the said representation/complaint that a First Information Report (FIR) ought to be registered against those responsible for the aforesaid actions on the part of the Respondents for various offences under the Indian Penal Code (IPC) and the Prevention of Corruption Act. A prayer was also made for such an FIR to be investigated by the Central Bureau of Investigation (CBI). The Petitioners also sought certain specific directions for recovery of 50% of the lease value and for cancellation of the leases.