SURYAKANT DATTU KARBOTKAR Vs. STATE OF GOA

JUDGEMENT

(1.) By instituting this writ petition, the petitioner claims a mandamus to the respondents 1 to 4 and 6 to initiate action against illegal constructions raised by the respondent no.7 pursuant to the petitioner's complaints dtd. 13/5/2022 and 24/5/2022.

(2.) The respondent no.5, being the Secretary of the Village Panchayat of Mayem, Bicholim, Goa, has filed an affidavit-in-reply. In paragraph 8, it is stated as follows: '8. I say that on receipt of said Complaint dtd. 13/05/2022 from Shri. Sahadev Dattu Karbotkar, Respondent No.5 on 16/05/2022 issued Stop Order Notice bearing Ref. No.VP/MV/NOTICE/ILL.CONST/2022-23/354 and Respondent No.7 came to be directed to stop illegal construction of house in Survey No.175/1 at Chinch Bhatwadai-Mayem and Respondent No.7 was called upon to submit the property documents within 7 days and further it was brought to the notice of Respondent No.7 than in case if he failed to stop construction activities than Respondent No.5 will take necessary action as per The Goa Panchayat Raj Act, 1994.'

(3.) On behalf of the respondent no.5, Mr. Deepak Gaonkar, learned advocate submits that due process would be followed in initiating and concluding action against the respondent no.7 and that 3 months' time may be granted for such purpose.