Bombay High Court
Communidade Of Sangolda, Thr. Its ... vs Chandrakant Kamble And 21 Ors on 9 July, 2024
Author: M. S. Karnik
Bench: M. S. Karnik
MCA(F) 858 of 2024
Andreza
IN THE HIGH COURT OF BOMBAY AT GOA
MISC.CIVIL APPLICATION NO.858 OF 2024 (F)
WITH
MISC.CIVIL APPLICATION NO.693 OF 2017, MISC.CIVIL
APPLICATION NO.693 OF 2017, MISC.CIVIL APPLICATION NO.1158
OF 2024 (F), CONTEMPT PETITION NO.861 OF 2024 (F), MISC.CIVIL
APPLICATION NO.508 OF 2017
MISC.CIVIL APPLICATION NO.858 OF 2024 (F)
DEPUTY COLLECTOR AND SUB
DIVISIONAL MAGISTRATE ... APPLICANT
Versus
CHANDRAKANT KAMBLE AND 21 ORS., ... RESPONDENT
WITH
MISC.CIVIL APPLICATION NO.693 OF 2017
IN
WRIT PETITION NO.888 OF 2016
CHANDRAKANT KAMBLE AND 21 ORS., ... APPLICANT
Versus
STATE OF GOA, THR. ITS CHIEF
SECRETARY AND 5 ORS., ... RESPONDENT
WITH
MISC.CIVIL APPLICATION NO.693 OF 2017
IN
WRIT PETITION NO.888 OF 2016
CHANDRAKANT KAMBLE AND 21 ORS., ... APPLICANT
Versus
STATE OF GOA, THR. ITS CHIEF
SECRETARY AND 5 ORS., ... RESPONDENT
WITH
MISC.CIVIL APPLICATION NO.1158 OF 2024 (F)
IN
WRIT PETITION NO.888 OF 2016
REGINALDO T. C. DE SOUZA ... APPLICANT
Versus
STATE OF GOA, THR. ITS CHIEF
SECRETARY AND 5 ORS., ... RESPONDENTS
WITH
CONTEMPT PETITION NO.861 OF 2024 (F)
IN
MISC.CIVIL APPLICATION NO.87 OF 2024
Page 1 of 3
9th July, 2024
::: Uploaded on - 10/07/2024 ::: Downloaded on - 11/07/2024 11:39:59 :::
MCA(F) 858 of 2024
THE COMMUNIDADE OF SANGOLDA
THROUGH THEIR ATTORNEY NEVILLE
OSCAR DSOUZA ... PETITIONER
Versus
BHAGWANT KARMALI DEPUTY COLLECTOR
AND SDM AND INCHARGE DEMOLITION
SQUAD NORTH GOA ... RESPONDENT
WITH
MISC.CIVIL APPLICATION NO.508 OF 2017
IN
MISC.CIVIL APPLICATION NO.280 OF 2017
COMMUNIDADE OF SANGOLDA, THR. ITS
ATTORNEY., ... APPLICANT
Versus
CHANDRAKANT KAMBLE AND 21 ORS., ... RESPONDENT
Mr Prashil Arolkar, Advocate for the Applicant.
Mr J.F. Melo, Advocate for Respondent No.4.
Ms. Sampada Poll, Advocate for the Applicant-Intervener in MCA
No. 1158/2024.
CORAM:- M. S. KARNIK &
VALMIKI MENEZES, JJ.
DATED :- 9th July, 2024 P.C. Learned Additional Government Advocate (AGA) submits that in terms of the directions of this Court, twenty two structures have been demolished. He submits that there is substantial compliance. The debris is yet to be removed. Learned AGA to report compliance. Learned AGA is also required to take instructions on the Misc. Civil Application no. 1158/2024(F) as it is the contention of the applicant in the said application that action in terms of the final order dated 06.10.2016 and undertakings given in Writ Petition No. 888/2016, as Page 2 of 3 9th July, 2024 ::: Uploaded on - 10/07/2024 ::: Downloaded on - 11/07/2024 11:39:59 ::: MCA(F) 858 of 2024 far as of structures are not yet complied with.
2. Learned Counsel for the Communidade submits that Rs.81,000/- and odd amount has been paid towards the cost of demolition. Learned AGA to take instructions and verify. Learned AGA also submits that according to the PWD, there are no designated landfill sites. Learned Counsel for the Communidade to file a response by the next date of hearing.
3. Stand over to 23.07.2024.
VALMIKI MENEZES, J. M. S. KARNIK, J. Page 3 of 3 9th July, 2024 ::: Uploaded on - 10/07/2024 ::: Downloaded on - 11/07/2024 11:39:59 :::