FURTADO ASSOCIATES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioners. The principal prayer in the petition reads thus:-

(2.) Considering the nature of the prayer, this Court was not at all inclined to entertain the petition, at this stage. The learned counsel for the Petitioners submits that he would restrict this petition for a limited prayer in the nature of direction to Respondents for deciding the representations submitted by the Petitioners to the State Government.

(3.) Our attention is invited to the copies of the representations placed on page 162 at Annexure – E as well as page 163 at Annexure – F. It seems that the first representation was made in the year 2018 and the second representation which was filed on 11/11/2020 was pending before the Authority of the Government namely the Executive Engineer, Works Division VI (Roads), P.W.D., Fatorda, Margao Goa.