JOHNNY FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is heard and disposed of finally at the stage of admission.

(2.) This Writ Petition invokes jurisdiction under Article 226 of the Constitution of India seeking appropriate writ, order or direction in the nature of a declaration that the impugned directions dtd. 7/3/2022 read with corrigendum dtd. 22/3/2022, 19/6/2022 and 27/6/2022 issued by respondent no.2, Goa Coastal Zone Management Authority (GCZMA) are illegal, without jurisdiction and ab initio a nullity; this relief is sought primarily on the allegation that the GCZMA deliberately and intentionally concealed certain facts alleged in the petition and without disclosing such facts, which the petitioners claim to be in their favour, passed the aforementioned impugned orders/directions.

(3.) The pleadings in the petition to substantiate the reliefs sought therein are as under:-