Bombay High Court
The Communidade Of Assagao Thr Its Duly ... vs State Of Goa Thr Its Chief Secretary And ... on 3 February, 2026
WP(F) 2934 of 2025
Andreza
IN THE HIGH COURT OF BOMBAY AT GOA
WRIT PETITION NO.2934 OF 2025 (F)
WITH
WRIT PETITION NO.485 OF 2025, WRIT PETITION NO.2631 OF
2025 (F)
WRIT PETITION NO.2934 OF 2025 (F)
COMMUNIDADE OF MORMUGAO AND ANR ... PETITIONERS
Versus
STATE OF GOA THR ITS CHIEF
SECRETARY AND ANR ... RESPONDENTS
WITH
WRIT PETITION NO.485 OF 2025
THE COMMUNIDADE OF ASSAGAO THR ITS
DULY AUTHORIZED ATTORNEY AND 6 ORS ... PETITIONERS
Versus
STATE OF GOA THR ITS CHIEF
SECRETARY AND ANR ... RESPONDENTS
WITH
WRIT PETITION NO.2631 OF 2025 (F)
COMMUNIDADE OF NAGOA REP BY ITS
ATTORNEY JOHN PHILIP PEREIRA AND 7
ORS ... PETITIONERS
Versus
STATE OF GOA THR ITS CHIEF
SECRETARY AND ANR ... RESPONDENTS
Ms. Saicha Dessai, Advocate for the Petitioners.
Mr. D. Pangam, Advocate General with Mr. Deep Shirodkar, Additional
Government Advocate for Respondent nos. 1 and 2.
Mr. Nigel Da Costa Frias, Advocate with Ms. Maria Fernandes, Advocate
for the Petitioners in WP No. 2631/2025/F.
Mr. Shivan Desai, Advocate with Ms. Riya Amonkar, Advocate for the
Intervener in WP No. 2631/2025/F.
Mr. Clayton Fonseca, Advocate for the Petitioner in WP No. 485/2025.
Mr. Sherwyn Correia, Advocate for the Petitioner in WP No. 50/2026/F.
CORAM:- SUMAN SHYAM &
AMIT S. JAMSANDEKAR, JJ.
Page 1 of 2
3rd February, 2026 ::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:50:08 ::: WP(F) 2934 of 2025 DATED :- 3rd February, 2026 P.C. It is been pointed out at the bar that other Writ Petitions bearing No. 322/2026/F and No. 50/2026/F, raising the same legal issue, are pending before this Court, which are fixed on 09.03.2026. Therefore, the present Writ Petition be also tagged with the above matters and posted on 09.03.2026.
2. At this stage, the learned Counsel appearing for the writ petitioners in a different Writ Petition have prayed for interim orders of protection by contending that if such orders are denied, then the Writ Petitions may become infructuous.
3. Considering the nature of controversy involved in these proceedings, instead of passing any blanket interim order, we are inclined to grant liberty to the writ petitioners/aggrieved parties to approach this Court by filing appropriate applications for ad-interim reliefs, justifying ad-interim orders on the facts of each case, by making it clear that if such applications are filed, the same shall be considered on their own merits.
4. Stand over to 09.03.2026.
AMIT S. JAMSANDEKAR, J. SUMAN SHYAM, J. Page 2 of 2 3rd February, 2026 ::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:50:08 :::