MUKTAR MINERALS PVT. LTD Vs. SOUTH GOA PLANNING AND DEVELOPMENT AUTHORITY, THROUGH ITS MEMBER SECRETARY

JUDGEMENT

(1.) Heard Mr. C. Pereira, learned Senior Counsel appearing on behalf of the petitioners, Mr. M. Pereira, learned Counsel appearing on behalf of respondent no. 1 and Mr. Bhobe, learned Counsel appearing on behalf of respondent no. 2.

(2.) Rule. By consent, Rule is made returnable and heard forthwith.

(3.) By this petition, the petitioners have challenged the the show cause notice bearing no. SGPDA/P/5112/2145/12-13, dated 25/01/2013 issued by respondent no. 1 to the petitioners as to why the Development Permission granted to the petitioners vide order No. SGPDA/P/5112/1411/10-11 dated 29/10/2010 should not be revoked and the order dated 26/06/2013 passed by respondent no. 1 thereby revoking the said Development Permission.