NEVIL FURTADO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias, learned counsel for the Petitioner. Mr. P. Rao appears for Margao Municipal Council- Respondent No.3. Mr. S. Desai, appears for Respondent Nos.6 to 12. Respondent No.13 is duly served. Mr. Salkar, learned Government Advocate for Respondent Nos.1, 2, 4 and 5.

(2.) Rule. Rule is made returnable forthwith considering the nature of the order which is proposed to be made.

(3.) The Petitioner in public interest, complains against the obstruction and encroachment on public drain in Margao city and seeks removal of the same and restoration of the original position.