HARISH MELWANI TRADING IN THE NAME AND STYLE OF M/S H L NATHURMAL WITH OFFICE AT RIZVI CHAMBERS Vs. STATE OF GOA

JUDGEMENT

(1.) WHEN these matters were called out to consider the request of the petitioners for grant of interim relief, Mr. Rivonkar, Special Counsel appearing on behalf of State of Goa and Department of Science, Technology and Environment, Government of Goa states on instructions that the State has decided to withdraw the Notification dated 11/08/2011 published in the official gazette of Government of Goa and issue a revised notification.

(2.) IN view of this statement, the challenge to the notification itself would not survive and, therefore, instead of keeping these petitions pending for grant of interim relief, with the consent of the petitioners' Advocate, we have taken up these petitions for final hearing and disposal.