BENJAMIN BRAGANZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Nigel Da Costa Frias, the learned Counsel for the petitioner and Shri Pravin Faldessai, the learned Additional Government Advocate for the Respondents.

(2.) The petitioner seeks an appropriate declaration that the proposed acquisition of his property vide impugned notification dated 23/11/2010 and 22/12/2011 is illegal and unconstitutional and for consequential orders to quash the same.

(3.) The record indicates that the petitioner had earlier instituted a Writ Petition No.640/2012 seeking similar reliefs. This petition was disposed of by this Court on 10/09/2012 by making the following order: