ROSY FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) RULE is made returnable forthwith and heard finally.

(2.) MR . P. Dangui, the learned Additional Government Advocate waives service on behalf of the respondents.

(3.) THE petitioner contends that the clauses 2, 20, 25, 26 and 32 of the terms and conditions for the grant of permission for erection of temporary shacks/deck- beds/umbrellas on the identified beaches of Goa for the tourist season of 2012-2013 ( October, 2012 to 31 st May, 2013) are unconstitutional. The petitioner also seeks an order directing respondent no.1 to implement her suggestions stated in the writ petition.