LAWS(BOM)-2021-12-317

HEMAKANT Vs. STATE OF GOA

Decided On December 16, 2021
Hemakant Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this Petition, the petitioner has sought the following substantive prayer/relief:

(3.) The grievance of the petitioner in the said Petition is that despite filing complaints dtd. 13/8/2019, 17/8/2019 and 20/8/2019, requesting the respondent nos. 1 and 2 i.e. the State of Goa and the Directorate of Mines and Geology, to take action against the respondent nos. 3 to 11 for having committed illegal acts in respect of extraction of laterite stones and rubble stones in property bearing Survey No. 18/1 of village Corranguinim of Sanguem Taluka, the respondent nos. 1 and 2 have failed to initiate any proceedings/steps qua the said respondents.