ALWYN MICHAEL D SA Vs. MAYOR

JUDGEMENT

(1.) Heard Shri Pavithran AV, learned Counsel appearing or the Petitioners, Mr. A. N. S. Nadkarni, learned Advocate General appearing for the Respondent nos. 3 and 4, Mr. A. D. Bhobe, learned Counsel appearing for the Respondent nos. 1 and 2, Mr. H. D. Naik, learned Counsel appearing for Intervenor no. 1 and Shri Sardessai, learned Senior Counsel appearing for the Applicants/Intervenor nos. 2, 3, 4 and 5.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respective Respondents/Intervenors waive service.

(3.) The above Public Interest Litigation, filed by the Petitioners, prays for different reliefs but, however, during the course of the hearing of the above Petition, we find it appropriate to examine only two directions sought in the Petition one to the effect that the Respondent nos. 1 and 2 on behalf of the City Corporation of Panjim be directed to take action with regard to the recovery of the arrears of the rent/licence fees in respect of the premises belonging to the Corporation situated at the newly constructed premises of the City of Corporation of Panjim located at Panjim Municipal market and the other is to consider taking action against the occupants of the premises of such building who are illegally occupying such premises.