DR. JAINATH DHULAPKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. The rule is made returnable with consent and at the request of the learned counsel for the parties.

(3.) The learned Advocate General states that the repairs/reconstruction of the sluice gate etc. is complete. This has been informed to the Corlim Khazan Tenants Association, represented by Mr Amonkar, vide communication dtd. 3/1/2023. The learned Advocate General hands in a copy of the communication dtd. 3/1/2023 to the Court.