AMAR PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) BY this petition, which is filed under Article 226 of the Constitution of India, the petitioner is seeking various reliefs as prayed by him in the prayer clauses.

(2.) THE grievance of the petitioner is that he had noticed certain illegal construction or preparation for illegal construction being done in respect of the land which was falling under the command area where no development could take place.

(3.) DURING the course of hearing of the petition, this Court by order dated 3rd February, 2010, had given certain directions.