SMT. RATNA SHATTRI Vs. THE CHIEF OFFICER

JUDGEMENT

(1.) Rule in all the petitions. The learned Counsel for the respondent waives service. Heard finally by consent of the parties.

(2.) All these petitions involve a challenge to the notice of demolition, issued by the Mormugao Municipal Council of the structures in occupation of the petitioners. The petitions involve common and connected questions. As such, all these petitions are being disposed of by this common judgment.

(3.) The facts necessary for the disposal of these petitions may be stated thus: