PANDURANG ANANTA NAIK Vs. STATE OF GOA

JUDGEMENT

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

(2.) Mr. Pereira learned Senior Advocate for the petitioners submitted that the Panchayat should not be allowed to proceed with the works of the establishment of MRF in the open space on the following grounds:

(3.) Mr. Pereira, however, submitted that the petitioners are not pressing the challenge to Resolution No.4(1) dtd. 13/9/2019 passed by the Panchayat for establishing the MRF.