ANAND CHANDRU NAIK Vs. STATE OF GOA

JUDGEMENT

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

(2.) The Petitioner had applied for allotment of the Comunidade plot on 7/4/1995. The Petitioner claims that the formalities prescribed for such allotment were significantly completed. However, there was some delay. Therefore, the Petitioner addressed representation and even caused a legal notice to be served seeking expeditious disposal of his request.

(3.) The Petitioner ultimately instituted Writ Petition No.731 of 2018, complaining about the non-disposal of his request in accordance with the law. Accordingly, by order dtd. 10/9/2018, this Court directed the concerned authorities to dispose of the Petitioner's request in accord with the law. Additionally, this Court took cognizance of the recommendation made in favour of the Petitioner and directed the Collector to take an appropriate decision at the earliest.