Bombay High Court
Comunidade Of Verla Thr. Its Attorney ... vs State Of Goa, Thr. Its Chief Secretary ... on 3 February, 2026
WP 346 of 2025
Esha
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 Respondent Nos. 1, 2, 3, 5
and 6.
Mr. Dhananjay Harmalkar, Advocate for Respondent No. 4.
Mr. Eeshan Usapkar with Mr. Sahil Lingudkar, Advocates for Respondent
Nos. 7 and 8.
CORAM:- SUMAN SHYAM &
AMIT S. JAMSANDEKAR, JJ.
DATED :- 3rd February, 2026 P.C:
1. At the request of Mr. Eeshan Usapkar, learned Counsel appearing for Respondent Nos. 7 and 8, two weeks time is granted for filing reply to the amended Writ Petition. Such reply to be filed by serving advance copy on the Petitioner's Counsel, who shall be at liberty to file rejoinder, if any, within two weeks thereafter.
2. List this matter again on 10.03.2026.
AMIT S. JAMSANDEKAR, J. SUMAN SHYAM, J. Page 1 of 1
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