Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

The Communidade Of Cortalim Thr Its ... vs State Of Goa Thr Chief Secretary And Anr on 9 March, 2026

                                  34 WP(F) 2934 2025

  Suzana

           IN THE HIGH COURT OF BOMBAY AT GOA
             WRIT PETITION NO.2934 OF 2025 (F)
                           WITH
 WRIT PETITION NO.85 OF 2026, WRIT PETITION NO.2631 OF
  2025 (F), WRIT PETITION NO.485 OF 2025, WRIT PETITION
 NO.50 OF 2026 (F), MISC.CIVIL APPLICATION NO.629 OF 2026
                             (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.85 OF 2026
THE COMMUNIDADE OF CORTALIM THR
ITS ATTORNEY                                ... PETITIONER
   Versus
STATE OF GOA THR 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

                           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.50 OF 2026 (F)
COMUNIDADE OF DAVORLIM, THR ITS
ATTORNEY MR. CELESTINO ARTHUR


                                       Page 1 of 3
                                     9th March, 2026
   ::: Uploaded on - 10/03/2026                        ::: Downloaded on - 10/03/2026 21:02:25 :::
                                       34 WP(F) 2934 2025


BARRETO NORONHA AND 6 ORS                                                ... PETITIONERS
  Versus
STATE OF GOA THROUGH THE CHIEF
SECRETARY AND 5 ORS                                                      ... RESPONDENT

                            WITH
           MISC.CIVIL APPLICATION NO.629 OF 2026 (F)
                             IN
                WRIT PETITION NO.50 OF 2026 (F)
COMUNIDADE OF DAVORLIM THR ITS
ATTORNEY MR. CELESTINO ARTHUR
BARRETO NORONHA                             ... APPLICANT
  Versus
STATE OF GOA THR. THE CHIEF
SECRETARY AND ANR                           ... RESPONDENTS

Ms. Saicha Dessai, Advocate for the Petitioners.
Mr. Devidas J. Pangam, Advocate General with Mr. Deep Shirodkar,
Additional Government Advocate for Respondent nos. 1 and 2.
Ms. Janice Fernandes, Advocate for the Petitioner in WP No. 485/2025.
Mr. Ajay Borkar, Advocate for Respondent State in WP/485/2025.
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. Neehal Vernekar, Additional Government Advocate for Respondents
No.1 and 2 in WP/2631/2025(F) and for Respondents No.1 to 6 in
WP/50/2026(F).
Mr. Sherwyn Correia, Advocate for the Petitioner in WP No. 50/2026/F
and for Applicant in MCA/629/2026(Filing).
Mr. Laban Carvalho, Advocate for the Petitioner in WP/85/2026.
Mr. Prashil Arolkar, Additional Government Advocate for the Respondent
State in WP/85/2026.

                              CORAM:- VALMIKI MENEZES &
                                      AMIT S. JAMSANDEKAR, JJ.

DATED :- 9th March, 2026 P.C. Page 2 of 3 9th March, 2026 ::: Uploaded on - 10/03/2026 ::: Downloaded on - 10/03/2026 21:02:25 ::: 34 WP(F) 2934 2025

1. The Petitioners in Writ Petition No.2934/2025(Filing), Writ Petition No.485 of 2025(Filing) and the Petitioners/Applicants in Writ Petition No.50 of 2026(Filing) and MCA/629/2026(Filing), to file affidavit-in-rejoinder within two weeks.

2. Pleadings are complete in WP/2631/2025(Filing).

Amendment allowed vide Order dated 17.11.2025 in MCA/2770/2025(Filing) to be carried out forthwith.

3. List the matters on 01.04.2026 at 02:30PM.

AMIT S. JAMSANDEKAR, J. VALMIKI MENEZES, J.

Page 3 of 3

9th March, 2026 ::: Uploaded on - 10/03/2026 ::: Downloaded on - 10/03/2026 21:02:25 :::