SUJAY D. GOKARNKAR Vs. STATE OF GOA

JUDGEMENT

(1.) This petition was mentioned by the learned Counsel appearing for the Petitioner Mr. Shivan Desai at 10:30 a.m. projecting extreme urgency in the matter. It is submitted that the Petitioner apprehends demolition of the shack being operated at the Arambol Beach Stretch. It is submitted that although no show cause notice was yet received, there were sufficient grounds for the Petitioner to apprehend such demolition of the shack.

(2.) Considering the urgency projected on behalf of the Petitioner, the petition was directed to be listed at the end of the admission board for today.

(3.) When the petition is called out for hearing, Mr. Desai, learned Counsel appearing for the Petitioner submits that specific statements have been made in paragraphs 15, 16 and 23, to bring to the notice of this Court that there is a real possibility of the shack being operated at Arambol Beach Stretch by the Petitioner, being demolished without even issuing a show cause notice by the Respondent authority.