SACHIN MAHADEO CHODANKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

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

(3.) The petitioner's main grievance is that the respondent Nos. 2 and 4 i.e. Village Panchayat of Siolim and the Deputy Director of Panchayats were not taking action on the petitioner's complaints about the alleged illegal constructions carried out by the respondent Nos. 7 and 8.