Bombay High Court
Comunidade Of Verla Thr. Its Attorney ... vs State Of Goa, Thr. Its Chief Secretary ... on 2 September, 2025
Author: Bharati Dangre
Bench: Bharati Dangre
WP 346 of 2025
Suzana
IN THE HIGH COURT OF BOMBAY AT GOA
WRIT PETITION NO.346 OF 2025
COMUNIDADE OF VERLA THR. ITS
ATTORNEY GAJANAN CHATIM VERLEKAR ... PETITIONER
Versus
STATE OF GOA, THR. ITS CHIEF
SECRETARY AND 6 ORS ... RESPONDENTS
Mr Clayton Fonseca, Advocate for the Petitioner.
Mr Manish Salkar, Government Advocate for Respondents No.1, 2,
3, 5 and 6.
CORAM:- BHARATI DANGRE &
NIVEDITA P. MEHTA, JJ.
DATED :- 2nd September, 2025 P.C.
1. The Communidade of Verla is aggrieved by the inaction on the part of the authorities impleaded as Respondents in permitting filling up of tenanted paddy field in Survey No.12/2 of Village Verla and the relief sought is to restore it to its original use and condition.
We deem it appropriate to issue notice to the Respondents, by making it returnable on 22.09.2025. Shri Salkar, the learned Government Advocate, waives notices on behalf of Respondents No.1, 2, 3, 5 and 6. Notice to be issued to the remaining Respondents, which, in addition to the Court notice, is also permitted to be served Page 1 of 2 2nd September, 2025 ::: Uploaded on - 03/09/2025 ::: Downloaded on - 03/09/2025 21:39:03 ::: WP 346 of 2025 through private mode of service.
NIVEDITA P. MEHTA, J. BHARATI DANGRE, J.
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