KANAK JAGANATH POROB Vs. STATE OF GOA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the constitution of India, the petitioners had claimed the following reliefs:

(2.) ON 11. 08. 2008, this petition was placed before us and mr. Lawande, learned Advocate appearing for the respondent no. 3 made a statement that the respondent no. 3, Communidade of anjuna has resolved that the grant of 90,000 sq. mtrs. land and joint Venture Agreement dated 04. 07. 1993 in favour of the respondent no. 7 be revoked. Mr. Lawande sought time to file affidavit placing on record the decision to the above effect.

(3.) THE affidavit is now filed by the respondent no. 3, a copy of which has been handed over to the petitioners' Advocate so also to that of the respondents no. 7 and 8.