COSMOS PREMISES PVT. LTD. Vs. STATE OF GOA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard by the consent of the parties.

(2.) THE petitioner had initially approached this Court for a writ, order or direction in the nature of certioriari, or any other appropriate writ, direction or order for quashing and setting aside the communication dated 13th November, 2013 and 31st October, 2013 issued by the respondent no.3. Vide the said communication, the petitioner was informed about the resolution passed by the respondent no.3 ­ Village Panchayat that his application for grant of NOC for applying to the Director of Panchayat for erection of shack is kept pending.

(3.) THE perusal of the resolution reveals that the application has been rejected on the two grounds; one that the public access has been blocked by the vegetation and the second that eastern side of the road building is not as per the approval of TCP.