CAETANO ROSARIO FURTADO ALIAS JACOB FURTADO Vs. SECRETARY/SARPANCH VILLAGE PANCHAYAT OF CANA BENAULIM

JUDGEMENT

(1.) HEARD. Rule by consent heard forthwith.

(2.) THE petitioner, by the present petition seeks a writ of Mandamus against the respondents authorities for execution of its orders mentioned in para 11 (a) of the petition.

(3.) THERE is no dispute that a certain illegal construction carried out by one Joaquim Furtado was ordered to be demolished by respondent No. 1, village Panchayat, by resolution dated 29. 12. 2004. Against the said resolution, the said Shri Furtado filed an appeal to the Deputy Director of Panchayat which came to be disposed off by order dated 29. 12. 2004. By this order, the said Shri Furtado was given an opportunity to apply for regularization of the said illegal construction within a period of 30 days.