PRADEEP P. GHADI AMONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Pinto, the Learned Counsel appearing for the Petitioners.

(2.) The present petition was filed on 11/12/2025, exactly after five days of the tragedy that had taken place on the intervening night of 6th and 7/12/2025 at the village Arpora, Bardez, Goa, where 25 people lost their lives in a tragic fire incident. The incident occurred in a commercial establishment named 'Birch by Romeo Lane'.

(3.) The Petitioners in the present petition have alleged violations of their fundamental rights, inter alia, guaranteed by Articles 14, 19(1)(g) and 21 of the Constitution of India. It is stated in the petition that the 10th Respondent, with whom the Petitioners admittedly have contractual relationship has breached and violated, inter alia, the provisions of Goa Land and Development and Building Construction Regulations, 2010, Goa (Regulation of Land Development and Building Construction) Act, 2008, Goa Town and Country Planning Act, 1974, Goa Panchayat Raj Act, 1994, Goa Land Revenue Code, 1968, CRZ norms and Environment (Protection) Act, 1986, etc. Petitioners contend that, though there is rampant violation of the provisions of law by the 10th Respondent, the concerned Authorities did not take any action. By highlighting this tragic incident, the Petitioners have sought broad relief in this petition, including a writ of Mandamus and a writ of Certiorari.