ANTHONY C.MICHAEL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Vivian Braganza who appears along with Mr. Allan Andrade for the petitioner, Mr. D. Pangam, learned Advocate General appears along with Mr. S.P. Munj, learned Additional Government Advocate for respondents no. 1, 4 and 6, Mr. Zeller D'Souza appears for respondent no. 2 and Mr. Nikhil Pai appears for respondent no. 5.

(2.) Mr. Braganza states that notice has been served on respondent no. 3 and even an affidavit of service has been filed. However, respondent no. 3, has not bothered to appear in this Court.

(3.) The complaint of the petitioner is that the respondent no. 3 has started a construction which according to the petitioner is illegal and unauthorised. Petitioner's grievance is that despite complaints the statutory authorities are not taking adequate action or are involved in taking only cosmetic action. Hence the petitioner seeks a writ of mandamus of the authorities.