REMEDIOS D CUNHA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel Costa Frias for the Petitioners, Mr. S. Dhargalkar, learned Additional Government Advocate for the State, Mr. Vishwadh Sardessai for Respondent No.7 and Mr. S. Karpe for Respondent No.9.

(2.) The petitioners seek an appropriate writ, order, or direction commanding the respondents to stop the construction activities/construction of the proposed by-pass road at Chinchinim over properties bearing Survey Nos.44/1, 44/2, 44/13 and water bodies bearing Survey Nos.45/1, 45/15, 45/15(Part) i.e. lote no.306 and for restoration of these lands/water bodies to their original condition.

(3.) Mr. Costa Frias submits that the aforesaid relief is liable to be granted to the petitioners for the following reasons: