ERWIN JOSEPH FONSECA Vs. WATER RESOURCES DEPARTMENT

JUDGEMENT

(1.) Heard Ms. Anamika Gode, learned Counsel for the petitioner, Mr. Deep Shirodkar, learned Addl. Government Advocate for respondent Nos. 1, 2, 3 and 5, Mr. Kapil Kerkar, learned Counsel for respondent No. 4.

(2.) Rule. Rule is made returnable forthwith, with the consent and at the request of the learned Counsel for the parties.

(3.) By this Public Interest Litigation, the petitioner prays for the following substantive reliefs:-