VIJAY VASANT HARMALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned counsel for the parties.

(3.) By this petition, the petitioner is seeking direction to the respondent no.2 to dismiss the application filed by respondent no.5 for regularisation of unauthorised construction carried out in property bearing P. T. Sheet no. 13 Chalta No. 58/15 of Cuchelim Village. According to the petitioner in view of the provisions of Sec. 3 of the Goa Regularisation of Unauthorised Constructions Act, 2016( "the Act of 2016" for short) such application for regularisation at the instance of respondent no.5 is not at all maintainable. It is urged that though the requirements of Sec. 3 of the Act of 2016 have not been satisfied, the respondent no.2 is proceeding with the consideration of the aforesaid application on merits.