SHRI AJAY BHERUMAL JAIN SON OF LATE BHERUMAL JAIN Vs. THE CHIEF OFFICER MARGAO MUNICIPAL COUNCIL, MUNICIPAL BUILDING, MARGAO, GOA AND OTHERS

JUDGEMENT

(1.) Heard Mr. Usgaonkar for the petitioners, Ms. A. Lobo for respondent no. 1 and Mr. Coutinho for respondent nos. 2 to 4.

(2.) Rule. With the consent and at the request of the learned Counsel for the parties, rule is made returnable forthwith.

(3.) The challenge in this petition is to the order dated 19/04/2017 made by respondent no.1, in the purported exercise of powers vested in him under the provisions of Sec. 184(A) of Goa Municipalities Act, 1968 (the said Act).