DOMINGOS BARRETTO Vs. MARGAO MUNICIPAL COUNCIL

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) THE only prayer of the petitioner is that the respondents be directed to asphalt the portion of the road from the point "d" to point "e" shown on the plan at page 55 of the petition. The learned Counsel for the respondent-Municipal Council does not admit the accuracy of the plan. He, however, states that the points referred to are clear.

(3.) THE learned Counsel for the respondent-Municipal Council further states that the road from points "d" to "e" passes through private properties and the owners are not permitting asphalting of the said road unless the land is acquired. He further states that, therefore, the respondent-Municipal council proposes to acquire the said land and that the asphalting would be done after the land is acquired.