TONY RODRIGUES 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 main grievance of the petitioner is that illegal hill cutting and destruction of the environment is taking place or has taken place in the property bearing Survey No.276/6 of Village Taleigao, besides Supremo building on the right-hand side of the road leading from Taleigao Church towards Soi Hotel and the authorities that are enjoined by law to take action, are not taking action.