CUMMUNIDADE OF TIVIM Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr S. S. Kantak, learned Senior Counsel along with Mr D. Gaonkar, learned counsel for the petitioner, Mr A. R. Kantak, learned counsel for respondent nos. 3, 4 and 5, Mr A. D. Bhobe, learned counsel for the respondent nos. 6, 8, 10 and 11 and Mr S. P. Munj, learned Addl. Govt. Advocate for respondent nos. 1 and 2.

(2.) Rule. Rule is made returnable forthwith. Matter is taken up for final disposal at the admission stage with consent.

(3.) Petitioner/Comunidade of Tivim being aggrieved by order passed by the Administrative Tribunal dtd. 13/4/2023, preferred the present petition.