Bombay High Court
Comunidade Of Verla Thr. Its Attorney ... vs State Of Goa, Thr. Its Chief Secretary ... on 17 November, 2025
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
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, Advocate for Respondent Nos. 7 and 8.
CORAM:- SARANG V. KOTWAL &
ASHISH S. CHAVAN, JJ.
DATED :- 17th November, 2025 P.C:
In view of the affidavit in reply filed, the learned Counsel for the Petitioner seeks leave to cause an amendment to the prayer clause to challenge the two orders dated 28.04.2025 and 30.04.2025 passed by the B.D.O and the Panchayat.
2. Leave to amend for that purpose, as well as to raise additional grounds, is granted. Amendment to be carried out within three weeks. Once the amendment is carried out, the Respondents are at liberty to Page 1 of 2 17th November, 2025 ::: Uploaded on - 17/11/2025 ::: Downloaded on - 18/11/2025 21:25:03 ::: WP 346 of 2025 file additional affidavit in reply within three weeks thereafter.
3. The matter to be listed for further consideration on 03.02.2026.
ASHISH S. CHAVAN, J. SARANG V. KOTWAL, J.
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