NARENDRA PANDURANG HALDANKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Somnath B. Karpe, learned counsel for the petitioner, Mr. Devidas J. Pangam, learned Advocate General with Mr. P. Arolkar, Additional Government Advocate for the respondents No. 1 and 2 and Mr. Y. V. Nadkarni, learned counsel for the respondent No. 4.

(2.) Mr. Karpe, learned counsel submits that the petitioner will be satisfied if directions are issued to the Communidade of Serula and the Administrator of Communidade, North Zone, Mapusa, to dispose of, in accordance with law, the petitioner's representation dated 28.03.2018 which is found at Annexure'L' page 92 of the paperbook.

(3.) Without going into merits as to whether the petitioner is entitled to any relief as claimed by him in his representation dated 28.03.2018, we direct the Communidade of Serula in the first instance, to dispose of the petitioner's representation within a period of 3 months from today. Such disposal will have to be on its own merits and in accordance with law. We clarify that this order of ours should not be construed as some direction to grant relief to the petitioner. Ultimately, it is for the Communidade to consider whether the relief claimed is available in law and only thereafter process the representation.