DHANANJAY KOMARPANT Vs. CHIEF OFFICER, CANACONA MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for respondent no. 1-Municipal Council and learned counsel for respondent no. 2-complainant.

(2.) A complaint was filed by the respondent no. 2 with the respondent no. 1-Municipal Council that the petitioner is carrying out an unauthorised construction in the tenanted land which is impermissible. It is the contention of the learned counsel for the petitioner that such construction was being carried out to the extent permissible under the Goa Municipalities Act, 1984.

(3.) I am not entering into the issue as to whether on tenanted land a construction of a permanent nature is permissible or not, or whether the petitioner has a right to put up construction on the tenanted property over which the respondent no. 2 stakes a claim.