UMESH PUNDLIK PEDNEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Bhobe, the learned counsel for the petitioner, Mr. Pangam, the learned Advocate General along with Mr. Redkar, the learned Additional Government Advocate for respondent nos.1,2 and 3A and Mr. Talaulikar for respondent no.5.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks the following substantive reliefs:

(3.) Mr. Bhobe, the learned counsel for the petitioner submits that the petitioner is the owner of the property surveyed under no.229/25 at Calangute village. He submits that this petition concerns the construction put up by respondent no.5 in the adjacent property bearing survey no.229/33 of Calangute village.