TARCHEN KHAZAN Vs. GOA COASTAL ZONE MANAGEMENT AUTH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner, a Tenants Association under the Goa, Daman and Diu Agricultural Tenancy (Special Rights and Privileges of Tenants) Rules, 1967 complains that respondent nos.1 to 5 have failed to take action against certain illegal constructions put up by respondent nos.6 to 10 in the property surveyed under no.169/3 of Siolim, Bardez, Goa, despite several complaints from the petitioner. On 1/8/2022, Mr. Arolkar, learned Additional Government Advocate submitted that appropriate action has been initiated based on the complaints of the petitioner. Accordingly, we directed the concerned respondents to file an affidavit indicating the steps taken.

(3.) Shri Gurudas S.T. Desai, Deputy Collector and Sub-Divisional Officer, Mapusa, has filed an affidavit stating that in pursuance of the petitioner's complaint dtd. 17/9/2021, he issued a memorandum dtd. 21/9/2021 to the Mamlatdar of Bardez to inspect the site in question and to file a checklist if any construction was undertaken without conversion sanad.