CAVELOSSIM VILLAGERS FORUM Vs. THE STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias, learned Counsel appearing for the Petitioners, Mr. D. Lawande, learned Addl. Advocate General appearing for the Respondent nos. 1, 3, 4 and 5, Mr. Palekar, learned Counsel appearing for the Respondent no. 2 and Mr. Venkatesh Dhond, learned Counsel appearing for the Respondent nos. 6 and 7.

(2.) Rule. Heard forthwith. Learned Counsel appearing for the Respondents waives service.

(3.) The above Public Interest Litigation filed by the Petitioners, inter alia, prays for a writ of mandamus directing the Respondent nos. 2 to 5 to act and take necessary action against the Respondent nos. 6 and 7 with regard to the illegal development of the construction activity in the property surveyed under no. 90/1, 90/5, 90/6, 91/1, 91/3 to 91/10 of Village Cavelossim and also for a direction to the Respondent nos. 6 and 7 to stop all such activity in the property surveyed under no. 90/1, 90/5, 90/6, 91/1, 91/3 to 91/10 of Village Cavelossim.