VILLAGE P CALANGUTE Vs. STATE OF GOA

JUDGEMENT

(1.) The Notification no.19/19/DP/PAN/Notification/Part/2012 dated 04.06.2012, is essentially challenged in the above Writ Petitions by two Village Panchayats and by certain Villagers. The exercise of passing this Notification came about in Writ Petition no. 716 of 2009, which is rightly argued by the Petitioners as being the genesis for the issue of the aforesaid Notification.

(2.) In the Order dated 23.02.2010, the Court saw that the dispute regarding the boundary of the Village Panchayats of Cancolim and Calangute which comes in the way of demolition of illegal structures. The Court called upon the Director of Panchayats to demarcate in loco, the boundary line between the two Panchayats. The Director was entitled to take assistance of the Director of Land Survey (DRSR). The report of demarcation was to be submitted.

(3.) Thereafter, this Court passed a further Order on 15.03.2010 in further compliance of the Order declaring the local areas of Village Panchayats of Candolim and Calangute. The Court laid down a specific time limit.