MUBARAK ALI KHA Vs. VALPOI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The learned counsel for the parties state that these three petitions can be disposed of by a common order since, the issues of fact and/or law which arise are virtually identical.

(2.) In all these cases the petitioner seeks enforcement of demolition orders dtd. 24/1/2018 concerning the structures put up by respondent no.2 in each of these petitions. There is no dispute that these orders have attained finality because the proceedings against the same before the Goa Municipal Appellate Tribunal and thereafter this Court did not succeed.

(3.) Mr. Padiyar states that till date no demolitions were carried out due to the Covid pandemic but the demolitions will now be carried out within six weeks from today. According to us, the demolition orders which have attained finality are now required to be implemented. Such demolitions cannot be delayed further. Therefore, we accept the statement on behalf of the Municipal Council that the demolition order will now be implemented within six weeks from today and direct the Council to act accordingly.