KHR HOSPITALITY INDIA LTD Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Dessai, learned Senior Counsel for the petitioner, Mr. Lawande, learned Counsel for respondents No.1 and 2 and Mr. De Souza, learned Counsel for respondent No.3. We have also heard the intervenor in person.

(2.) Rule. By consent heard forthwith.

(3.) By this petition which is filed under Article 226 of the Constitution of India, the petitioner which is a company running a Five Star Resort is seeking an appropriate writ, order or direction for quashing and setting aside the order dated 30th November, 2012 issued by respondent No.3- Village Panchayat of Majorda- Utorda-Calata. In this petition, an intervention application is filed by one Aleixo Arnolfo Pereira for permitting him to intervene in the petition and seeking a direction for dismissing the writ petition.