VAIBHAV JAIN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohit Bras De Sa, learned counsel for the petitioner, Mr. Devidas J. Pangam, learned Advocate General with Mr. Shubham Priolkar, learned Additional Government Advocate for respondents No. 1 to 3, Mr. Hanumant D. Naik, learned counsel for respondent No. 4, Mr. P. A. Kamat, learned counsel for respondent No. 5 and Mr. Nitin D. Sardessai, learned Senior Advocate with Mr. Shivam Phadte, learned counsel for respondent No. 6.

(2.) Pursuant to our order dtd. 29/11/2022, joint inspection was held on 6/12/2022 and the site inspection report is placed on record at page 136 and 139 of the paperbook.

(3.) The conclusion recorded in the site inspection report which is signed by the Planning Assistant, Assistant Engineer, Member Secretary, Secretary of Village Panchayat and the Sarpanch, reads as follows: