SIDDHARTH CONSTRUCTIONS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith with the consent and at the request of the learned Counsel appearing for the parties.

(3.) The petitioner in this case, vide its application dtd. 16/3/2020 had applied to the respondent no.2, that is Goa State Pollution Control Board (GSPCB) for consent to establish a construction project. This application was rejected by the GSPCB vide order dtd. 14/1/2021 by relying on the decision of this Court dtd. 13/8/2013 passed in Suo Motu Writ Petition No.2 of 2007.