COMUNIDADE OF SERULA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr.Silva, who appears with Ms K. Gracias for the petitioner. Learned Advocate General appears along with Mr.S. Priolkar and Mr.S. Samant, learned Additional Government Advocates for respondent nos.1, 2, 4 and 6, Mr.Kakodkar appears for the Panchayat " " respondent no.3, Mr.J.E. Coelho Pereira, learned Senior Advocate, appears along with Mr.S. Rivankar for respondent no.5.

(2.) Learned Counsel for the parties agree that the common judgment and order can dispose of both these petitions since issues raised in both the petitions are common.

(3.) Rule in both these petitions. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.