DAMODAR P FADTE, SON OF PANDURANG RAGHOBA FADTE Vs. MARGAO MUNICIPAL COUNCIL, THROUGH ITS CHIEF OFFICER

JUDGEMENT

(1.) Heard Mr. Shivan Desai for the petitioner, Ms. Lobo for respondent no.1 and Ms. Kalangutkar, Additional Government Advocate for respondent nos.2 and 3.

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

(3.) The petitioner has been allotted 'sopo' space by respondent no.1 Council. On 22/03/2013, a show cause notice was issued to the petitioner alleging that the petitioner had undertaken illegal construction in or upon such 'sopo' space. The petitioner states that he had submitted his reply to the show cause notice on 01/04/2013. On 26/10/2016, it is the case of the petitioner that, the Council has referred the issues / dispute to the Market Committee.