KENNEDY ALEX FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the Petitioners seek a writ of mandamus or any other writ, order or direction to Respondent Nos.2 and 4 to revoke construction licence dated 1st October, 2018 and order dated 23rd August, 2018 respectively. The Petitioners also seek an order or direction against the Respondent Nos.2 to 4 to stop the illegal construction being carried out by Respondent No.5 and also seek a direction to demolish the illegal construction being carried out by Respondent No.5 in violation of law.

(2.) Some of the relevant facts for the purpose of deciding this petition are as under :

(3.) Pursuant to the said complaint, the Respondent No.3 conducted an inspection and submitted a report on 27th September, 2017. On 6th October, 2017, an order of revocation thereby revoking the development order dated 15th April, 2016 came to be passed. This Court by an order dated 27th January, 2017 in Writ Petition No.1085 of 2016 was pleased to set aside the said order of revocation and remanded the matter back to the Authority. On 23rd August, 2018, the Authority allowed the revision of plan. The Petitioners once again made a representation on 10th September, 2018 to Respondent Nos.2 and 4. On 1st October, 2018, the Respondent No.2 issued a construction licence in favour of Respondent No.5. On 19th October, 2018, the Petitioners made another representation to Respondent Nos.2 to 4 raising various grievances against the Respondent No.5.