BORIM DEVELOPMENT TRUST Vs. STATE OF GOA

JUDGEMENT

(1.) The case of the petitioner is that after 10773.75 sq. mtrs land under Matriz No. 572 and 932 surveyed under no. 126/1 of Village Borim, Taluka Ponda was acquired by the respondent No. 6 it started carving small plots by sub-dividing the land contrary to the Building Rules and Regulations in force and while so doing encroached upon a 15 metres wide road abutting the land.

(2.) Without pleading as to why the Town and Country Planning department, the Deputy Collector, the Block Development Officer and the Village Panchayat have been impleaded as respondents; without pleading the law under which the said respondents would be charged with any kind of a statutory duty; without pleading as to in what manner the land or the Town and Country Planning laws have been violated, the petition has been filed praying that the respondents be directed to take action against the illegal development undertaken by the respondent No. 6.

(3.) Applying the strict rules of pleadings the writ petition needs to be rejected as not revealing any cause of action but we refrain from so doing in view of the fact that the petition has been filed in public interest.