CAETANO A. MONTEIRO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

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

(3.) The petitioner's grievance is against respondent no.7, who is alleged to have set up a fabrication workshop in an area which the petitioner claims is zoned as 'S1'. The petitioner contends that in such a zone, a fabrication workshop cannot be set up. The petitioner also contends that the workshop is causing pollution and the authorities, despite complaints, have not taken any action.