RAMAKANT S. SHETKAR Vs. STATE OF GOA,

JUDGEMENT

(1.) Heard Mr. Padgaonkar for the Petitioner, Mr. D. Pangam learned Advocate General who appears along with Mr. G. Shetye, Addl. Govt. Advocate for Respondents No.1 and 2, Mr. P. Shirodkar for Respondent No.3, and Mr. Arjun Naik for Respondent No.4.

(2.) Rule. The rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) In this case, an illegal and unauthorized construction was put up by Respondent No.4 in a property situated at Kumbharwada, Bicholim, Goa. The Petitioner, therefore, filed a complaint against this illegal construction sometime in February 2012. Repeated complaints were filed between February 2012 and May 2012.