ANTONIO FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) AFFIDAVIT -in -Reply on behalf of Respondent nos. 8 & 9 and Affidavit -In -Rejoinder on behalf of the petitioners in P.I.L. Writ Petition No.6/2013 are taken on record.

(2.) THE learned Counsel for the State submits that already show cause notice dated 13/6/2013 was issued by the Goa Coastal Zone Management Authority (GCZMA) to the concerned parties, who are respondents in these two petitions.

(3.) THE learned Senior Counsel, Mr. Kantak, on instructions, submits that so far the parties have not received intimation about the hearing of the matter, though the learned counsel for the State submits that preliminary hearing has been fixed today before the concerned authority.