NUBERT X. FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) By this public interest litigation, the petitioner a publicspirited person is praying for quashing and setting aside the Technical Clearance Order (TCO) dtd. 14/2/2023 granted by respondent No.2-Senior Town Planner to respondent no.5- Isprava Luxury Realty Two LLP. Consequently, the petitioner seeks the relief of quashing and setting aside the construction licence dtd. 13/3/2023 granted by respondent no.3-Village Panchayat of Camurlim to Isprava Luxury Realty.

(2.) The issues raised are :

(3.) The facts in a nutshell are thus: