JOAN MASCARENHAS E D SOUZA W/O DOMNIC D SOUZA Vs. STATE OF GOA, THROUGH ITS CHIEF SECRETARY SECRETARIAT, ALTO PORVORIM, BARDEZ, GOA

JUDGEMENT

(1.) Rule. With the consent, heard finally at the stage of admission and disposed of.

(2.) By filing this petition under Art. 226 of the Constitution of India, the petitioner is seeking direction to the third respondent to implement the order dated 8th Dec., 2015 passed by the Deputy Director of Panchayats against the illegal construction carried out in the property bearing Survey No.221/11 of Sodiem Siolim village area.

(3.) Having considered the submissions made by the learned Counsel for the petitioner, as also the learned Advocate General, we dispose of this petition by directing the third respondent to implement the order of the Deputy Director of Panchayats, dated 8th Dec., 2015 as expeditiously as possibly and preferably within a period of two months from the date of receipt of a copy of this order, in case there is no legal impediment in implementing the same. The State Authorities are expected to give full cooperation to the third respondent in implementing the said order.