GOA FOUNDATION, THROUGH ITS SECRETARY CLAUDE ALVARES (DR.) Vs. VILLAGE PANCHAYAT OF USGAO-GANJEM, THROUGH ITS SECRETARY

JUDGEMENT

(1.) Heard Ms N. Alvares, learned Advocate for the original Petitioners, Mr. D. Pangam, learned Advocate General for respondents nos. 3 to 7, Mr. J. E. Coelho Pereira, learned Senior Advocate with Mr. V. Braganza, learned Advocate for respondent no. 9 and Mr. A. D. Bhobe, Advocate for the respondent no. 1.

(2.) In this Petition, Rule was issued on 11/9/2019, and even interim relief was granted on the same day.

(3.) After the Rule was issued in this Petition, respondent no. 9 filed Misc. Civil Application No. 166/2023/Filing on 24/1/2023 seeking modification of the interim order dtd. 11/9/2019. The main reason for seeking modification is that respondent no. 9 has obtained Environmental Clearance (E.C.) dtd. 20/10/2022.