VIBHAV REAL ESTATE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr T. Sequeira, learned counsel for the Petitioner, Mr Devidas J. Pangam, learned Advocate General, and Mr Geetesh R. Shetye learned Additional Government Advocate for the respondent State. Mr Shivan Desai learned counsel for respondent No.3.

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

(3.) The Petitioner challenges Condition No.9 of the Sanad dtd. 17/5/2022 which reads as follows: