DOMINGOS ROQUE DESOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr De Sa for the Petitioners.

(2.) The challenge in this petition is to the Judgment and Order dated 11. 08.2022 made by the Commissioner of the City of Panaji Corporation under the provisions of Sec. 272 of the Corporation of City of Panaji Act (CCP Act).

(3.) As against such an order, the Petitioners have an alternate and efficacious remedy of instituting an appeal under Sec. 358(3) of the CCP Act. However, Mr De Sa submits that such a remedy will not be efficacious because according to him, in this case, there has been a gross violation of natural justice and fair play.