TELOTIN DOMINGO CABO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr A. Viegas who appears with Mr Mark Valadares and Ms Uma Prabhudesai for the Petitioners, Mr D. J. Pangam, learned Advocate General with Mr Prashil Arolkar, learned Additional Government Advocate for Respondent Nos. 1, 2, 4, 5, 7 and 8 and Mr S. Priolkar, learned Additional Government Advocate for Respondent No.6, Mr Pavithran A. V., with Mr Prasad Kholkar for Respondent No.3, Mr A. D. Bhobe with Ms A. Fernandes for Respondent Nos. 10 and 13, Mr S. D. Lotlikar, learned Senior Advocate with Mr S. Sawant, for Respondent No.11, Mr V. A. Lawande with Mr Parimal Redkar for Respondent No.12, and Mr Ryan Menezes with Ms Gina Almeida, Mr Nigel Fernandes and Ms S. Alvares for Respondent No. 14.

(2.) This petition was instituted in the purported public interest to require the authorities to take action against the basalt/stone quarrying by Respondent Nos. 10 to 13 in the property surveyed under No.52/0, Uguem, Sanguem Goa.

(3.) 'The Petitioners alleged that the quarrying lease term had already expired, there was evidence of quarrying beyond the lease area, environment clearance had already expired, there was no consent from the surface right owners and a host of other reasons why quarrying operations were illegal and unauthorisedly being undertaken by Respondent Nos 10 to 13.