NITOLL JINN TRUST Vs. THE STATE OF GOA

JUDGEMENT

(1.) RULE . Rule is made returnable and heard forthwith. This is a Public Interest Litigation. The respondent nos. 2, 3 and 4 are the Info -Tech Corporation of Goa, The Secretary, Government of Goa and the Minister for Information Technology.

(2.) THE petitioner has in effect challenged the allotments of plots to respondent nos. 5 to 22. The petitioner's grievance regarding the allotments stands redressed in view of 'The Goa (Rajiv Gandhi IT Habitat -Cancellation/Abolition and Regulation of Allotment of Plots) Act, 2012 (Goa Act 21 of 2012)', as a consequence whereof the allotments stand cancelled.