PEDRO JOAO RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith taking into consideration the order which is proposed to be made in the issue which is involved in the matter.

(2.) Heard Mr. Vernekar, the learned counsel for the petitioners, Mr. Pangam, the learned Advocate General along with Mr. S. Dhargalkar, the learned Additional Government Advocate for the respondent nos. 1 and 2. Mr. Supekar appears for Respondent no.3 and Mr. C. A. Coutinho appears for respondent nos. 4 and 5.

(3.) The challenge in this petition is to the order dtd. 16/7/2018 by which the technical clearance has been granted in respect of a wall constructed by respondent nos.4 and 5.