(1.) Heard Ms Agni for the Petitioner/Goa University in WP No.414/2023 and for Goa University/Respondent No. 4 in WP No.54/2023, Mr Neehal Vernekar, Government Advocate for the Town Planning Board (Respondent No. 1) in WP No.414/2023 and for State of Goa and Chief Town Planner (Respondent Nos. 1 and 2) in WP No.54/2023, Mr Sahish Mahambrey, for the North Goa Planning and Development Authority (NGPDA)-Respondent No.2 in WP No.414/2023 and Respondent No.3 (NGPDA) in WP No.54/2023.
(2.) Rule. Rule made returnable forthwith and with the consent of the parties, these petitions are inally disposed of. Since these petitions involve common questions and a challenge by two sets of parties to the action of the Town and Country Planning Board afecting each of them, they were heard together and inally disposed of by this common Judgment.
(3.) In Writ Petition No.414/2023, the Petitioner, Goa University ("the University") seeks a writ of certiorari to quash and set aside an order dtd. 20/12/2021 passed by the Respondent No.1, the Goa Town and Country Planning Board ("the Board"), directing the University to comply with certain directions contained in an earlier order dtd. 27/10/2015 of the Board; the University seeks a further direction to the Respondent No.2, North Goa Planning and Development Authority ("NGPDA") to reconsider the regularization permission dtd. 24/7/2018 granted by the Greater Panaji Planning and Development Authority ("GPPDA") to the University. A further relief is sought by the University to quash Direction (a) contained in the order dtd. 27/10/2015 passed by the Board or to clarify that Direction (a) is limited to the access from the Southern side of the property of the University to the property under Survey No.212, and for a further clariication that the Direction (a) is restricted to the removal of the barbed wire fencing put up along the periphery of the property of the University on its Northern side near Model Complex and Faculty Building B of the University.