DILIP ANANT KHOBREKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri J.E. Coelho Pereira, learned Senior Counsel appearing for the petitioners and Shri A.N.S. Nadkarni, learned Advocate General appearing for the respondents.

(2.) RULE . Heard forthwith, with the consent of the learned Counsel. Learned Government Advocate waives notice.

(3.) UPON hearing the learned Counsel appearing for the respective parties, and on perusal of the record, it was pointed out to the learned Advocate General appearing for the respondents that though there were contentions raised by the petitioners in their replies before the respondent No.4 that their alleged occupation of the disputed structures is for more than 30 years, there was no specific finding in the impugned orders of the date when the alleged occupation of the disputed structures by the petitioners started. It was also pointed out to the learned Advocate General that there was some material produced at the instance of some of the petitioners in support of their said contentions. The learned Advocate General, at this stage, pointed out that in order to give more effective consideration to the said contentions raised by the petitioners, this Court may examine to quash and set aside the impugned orders passed by the respondent No.4 and direct the respondent No.4 to pass a fresh reasoned order, after examining all the contentions, upon giving a hearing to the petitioners and other affected persons.