ALEX PEREIRA Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Silva for the Petitioner and Mr. Salkar learned Government Advocate for the Respondents.

(2.) Mr. Salkar, on instructions, states that the directions issued by this Court in its order dtd. 15/9/2021 are complied with and necessary demolitions have been carried out.

(3.) Mr. Silva learned Counsel for the Petitioner confirms the above position.