FREDY CARDOZO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The grievance of the petitioner is that despite rejection of the technical clearance as per the communication dated 25/1/2018 of the Town Planner, which is at page 18 of the petition, the respondents have not acted on the complaint filed by the petitioner dated 27/7/2021.

(3.) Issue notice to the respondents, returnable on 17th December 2021.