ALEX J.FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable forthwith at the request and by consent of the learned Counsel appearing for the parties.

(3.) This petition highlights an extremely disturbing feature as to how constructions are put up in CRZ areas without bothering to obtain any permissions from any Authorities and thereafter some sort of immunities are claimed based on the completion of such constructions at breakneck speeds by taking advantage of the circumstance that the enforcement was lax because the enforcement agencies were battling the COVID 19 pandemic.