ALEX PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias who appears along with Ms. Andrade for the Petitioner and Mr. D. Pangam, learned Advocate General who appears along with Mr. M. Salkar, learned Government Advocate for Respondent Nos. 1 to 7.

(2.) Mr. Abhay Gupta and Mr. Tanuj Dogra appear for Respondent Nos. 9 and 10.

(3.) In this case, the complaint is that the GCZMA's order dtd. 5/11/2020 directing the Collector, North Goa, to reclaim the Government land to its original position at the earliest and to recover the penalty of Rs.5.00 lakhs per structure imposed upon Respondent Nos. 9 and 10 herein is not being complied with.