GAJANAN V. NAVELKAR Vs. VILLAGE PANCHAYAT OF VIRNODA

JUDGEMENT

(1.) Heard Mr. J.J. Mulgaonkar with Akshay Shirodkar, learned Advocates appearing for the Applicant, Ms. Akshata Bhat, Additional Government Advocate Respondent No. 1, 3, 4 and 5 and Mr. R.G. Ramani, Senior Advocate with Mr. Pranav Kakodkar, Advocate for Respondent No.2.

(2.) The application is for review of the Judgment passed by this Court on 14/12/2023 in Writ Petition No. 2398/2023(F). The only ground on which review is sought is that Para 17 of the Judgment passed by this Court records erroneous finding that there is no provision for regularisation under the Goa Panchayat Raj Act,1994.

(3.) Mr. Mulgaonkar, learned Counsel appearing for the Applicant submits that the Rule 3 (6) of Goa Daman and Diu Village Panchayat (Regulation of Buildings) (Amendment)Rules 1971, amended by amendment Rules 1985 provide that regularisation is permissible.