WILSON J. BRAGANZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel Mr. Tamba who appears along with Mr. Vibhav Amonkar and Mr. Paresh Sawant for the Petitioner, learned Additional Government Advocate Mr. Prashil Arolkar appearing for Respondent Nos. 1, 2 and 3 and Ms. Parinda Kanekar appearing for Respondent No. 4.

(2.) Rule. Rule is made returnable forthwith. Heard the learned Counsel for the respective parties finally at the stage of admission itself.

(3.) The Petitioner is challenging the decision of Respondent No. 2/GCZMA dtd. 18/12/2019 which was taken in its 211th meeting directing/holding that the NOC issued in favour of the Petitioner be revoked and to demolish the construction and to restore the land to its original condition.