VITHAL BALKRISHNA THAKUR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of the learned counsel appearing for the parties.

(2.) The petitioner has approached this Court for Writ of Mandamus directing respondent nos. 2 and 3 to grant N.O.C., for conversion of the property which is the subject matter of the petition under Section 32 of the Goa, Daman and Diu Land Revenue Code, 1968 in pursuance to the application of the petitioner dated 01.02.2008.

(3.) By order dated 19.11.2013, we had directed the inspection to be carried out by the responsible officer of the Forest Department of the land which is the subject mater of the present petition to decide the question as to whether it is the part of the forest area or not.