MANJU GROVER AND OTHERS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Varun Bhandankar for the petitioners, Mr Shubham Priolkar, learned AGA for respondents No. 1 to 4, Mr Dinesh Naik for respondent No. 6 and Mr I. B. Passi for respondent No. 7.

(2.) On 20/2/2024, after hearing Mr Bhandankar and the learned AG we made the following order:-

(3.) Today Mr Dinesh Naik, learned counsel for the Panchayat states that the Panchayat has inspected the premises and he craves leave to place on record the inspection report along with photographs. The report is taken on record. However, we think that the premises should be inspected by the officials of the Deputy Town Planner, who would be best suited to report on whether or not any structural changes have been made.