Section 5(b) in Goa (Allotment of Plots to Certain Displaced Persons) Act, 2016
(b)no suit or other legal proceedings shall be instituted, maintained or continued in any court, tribunal or any other authority against the Government or any person or authority whatsoever in respect of said land and all pending suits, applications, etc. filed under any local or special law shall stand abated forthwith.
