KHR HOSPITALITY INDIA LTD Vs. STATE OF GOA

JUDGEMENT

(1.) RULE made returnable forthwith.

(2.) HEARD by consent.

(3.) HOWEVER during the pendency of the petitioner, the respondent no. 3 Panchayat has passed a resolution on 17.12.2013 thereby refusing permission on the ground that the property in question is designated in CRZ -III area and, as such, no construction is permitted.