LAWS(BOM)-2022-9-203

GURUDAS VATTU CHATI ALDONKAR Vs. STATE OF GOA

Decided On September 29, 2022
Gurudas Vattu Chati Aldonkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, learned Senior Advocate, who appears along with Mr. T. Sequeira for the Petitioner, Mr. Andrade for respondent no.2 and Mr. Vilas Thali for respondent no.3.

(2.) By order dtd. 5/5/2022, notices were issued to the respondents indicating that this petition will be finally disposed of at the admission stage. Accordingly, we issue Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) On 26/4/2022, the Petitioner filed a complaint to respondent no.2 (Panchayat) about the commencement of illegal construction in Survey No.274/15 by respondent no.3. The Petitioner enclosed coloured photographs of the ongoing construction and requested appropriate action to stop/demolish the illegal construction.