NEELESH V. GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Mahambrey appearing for the Petitioner, Mr Salkar for Respondent No.1 and Mr Kamat for Respondent No.2.

(2.) Rule. Rule is made returnable forthwith. With consent of the parties, matter is taken up for final disposal.

(3.) Mr Mahambrey appearing for the Petitioner submits that Municipal Appeal filed by the Petitioner challenging the final notice dtd. 6/2/2014 issued by Deputy Commissioner of Corporation of City of Panaji for demolition was pending before the Principal Secretary, Urban development, Government of Goa. The said appeal came up for hearing on 30/12/2019. However, an order was passed dismissing the appeal in default and vacating the stay on the ground that the Appellant failed to remain present.