GOA BACHAO ABHIYAN Vs. GREATER PANAJI PLANNING

JUDGEMENT

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

(2.) The learned Advocate General makes a statement that the Town and Country Planning Department will, hereafter, upload the draft Outline Development Plans (ODPs) within one week from the date of publication of notice under Sec. 35 of the Goa Town and Country Planning Act, 1974 (said Act).

(3.) The learned Advocate General states that the Town and Country Planning Department will comply with the above statement, provided the respective Planning and Development Authorities (PDAs) forward the draft ODPs in the digital format.