RAMANAND P RAICAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Shivan Desai, learned Counsel appearing for the petitioners and Mr. A. N. S. Nadkarni, learned Advocate General appearing for the respondents.

(2.) Rule. Heard forthwith, with the consent of the learned Counsel. Mr. D. Lawande, learned Government Advocate appearing for the respondents waives notice.

(3.) We have heard Shri Shivan Desai, learned Counsel appearing for the petitioners and Mr. A. N. S. Nadkarni, learned Advocate General appearing for the respondents. It was pointed out by Mr. Shivan Desai, learned Counsel appearing for the petitioners that the petitioners had filed an application for conversion of their land bearing Survey No.67/11 of Revenue Village Navelim, Salcete, Goa, admeasuring an area of 10,450 sq. metres. But, however, by communications dated 9th June, 2014 and 7th May, 2015, the respondent No.2 refused to examine their applications stating that the conversion could not be considered as there was a piece of land admeasuring 180 sq. metres, which was acquired by the State Government for the construction of a road and the partition of the property in terms of the Land Revenue Code, would result in fragmentation of land of an area less than 200 sq. metres and consequently, in view of the Circular dated 7th March, 2007, such an application could not be considered.