GOA ENVIRONMENT FEDERATION PANAJI Vs. STATE OF GOA

JUDGEMENT

(1.) RULE returnable forthwith. The learned Advocate General appearing for respondents no. 1 and 2 and all other respondents waive service. By consent of parties, the rule is taken up for final hearing.

(2.) AFTER having heard the parties to the application and taking into account broad consensus between the parties, by interim Order, we issue the following directions to the respondents no. 1 and 2:

(3.) MISCELLANEOUS Civil Application stands disposed of with no order as to costs.