SANJAY ANKUSH REDKAR Vs. SOUTHERN CENTRAL RAILWAY

JUDGEMENT

(1.) Heard Ms. Fawia Menezes Mesquita for the Petitioners, Mr. Abhishek Sawant and Mr. S. Karpe for Respondent No. 1, Mr. Iftikhar Agha with Ms. V. Fernandes for Respondent No. 2, Mr. D. Pangam, learned Advocate General who appears with Ms. Maria Correia, learned Additional Government Advocate for Respondents No. 3, 5, 6, 11, 12 and 13, Ms. Neha Kholkar and Mr. Nikhil Pai for Respondent No. 4, Mr. Pavithran A.V. and Mr. P. Kholkar for Respondent No. 7 and Mr. Ravi Anand for Respondent No. 8.

(2.) Rule. The rule is made returnable immediately with the consent of the learned counsel for the Respondents.

(3.) The petitioners, in the purported public interest, complain about the illegal activities like landfilling, unauthorised constructions, reclamation of water bodies, etc., in properly surveyed under Nos. 5/2, 5/3, 5/4, 5/5, 5/6, 5/12, 5/13, 5/18 and 5/20 of P.T.S. No. 100 and Survey Nos. 11/1, 11/2 and 11/8 of P.T.S. No. 99 of Vasco city. The allegation is that these properties are agricultural tenanted fields which can be used for no purposes other than agriculture. The allegation is that unauthorised landfilling and construction have come up in this area. Ms. Mesquita states that even respondents no. 1 and 2 (Railways) are involved in illegal activities, including dumping construction debris and demolition waste.