JOHN COLACO Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable immediately. Learned Counsel appearing for the respective respondents waive service.

(2.) The writ petitioners question the construction of ten independent villas and two row villas constructed by the sixth respondent on property bearing Survey No. 4/1-C of Village Davorlim, Salcete, Goa. The precise grievance is that as per the development norms notified, the plot on which the construction has been effected (post permission) has to abut a 6 mtrs. wide road which is non-existing. The second grievance is that as per the development norms 15% open area has not been left.

(3.) The plot of land as pleaded in the petition admeasures 4000 sq. mtrs.