N. M. Bhashyam vs Village Panchayat Of Anjuna Caisua, ...
2025 Latest Caselaw 3196 Bom

Bombay High Court

N. M. Bhashyam vs Village Panchayat Of Anjuna Caisua, ... on 12 March, 2025

Author: M. S. Sonak

Bench: M. S. Sonak

                                         4 WP 593 OF 2024.ODT
2025:BHC-GOA:441-DB


                Esha

                       IN THE HIGH COURT OF BOMBAY AT GOA

                              WRIT PETITION NO. 593 OF 2024
                 Mr. N.M. Bhashyam, 82 years of age,
                 son of late N. M. Krishna, r/o
                 Bhashyam Chambers, Caranzalem,
                 Panaji, Goa 403 002.                           ... PETITIONER
                              Versus
                      1. Village Panchayat of Anjuna
                         Caisua, Through its Secretary/
                         Sarpanch, Village Panchayat of
                         Anjuna Caisua, Anjuna, Bardez,
                         Goa.

                      2. The Block Development Officer,
                         office of the Mamlatdar Bardez,
                         Mapusa - Goa.

                      3. The Director of Panchayats,
                         Patto, Panaji, Goa.

                      4. The State of Goa, Through its
                         Chief Secretary, Secretariat,
                         Porvorim, Goa.                ... RESPONDENTS
                                                  ***
                Mr. R.G. Ramani, Senior Advocate with Mr. Vinayak Nevrekar,
                Advocate for the Petitioner.
                Mr. Pranay A. Kamat, Advocate for Respondent No. 1.
                Mr. Geetesh Shetye, Additional Government Advocate for
                Respondent Nos. 2, 3 and 4.
                                       CORAM: ALOK ARADHE, CJ. &
                                              M. S. SONAK, J.
                                       DATED:        12th MARCH 2025

                ORAL JUDGMENT: [per Chief Justice]

1. Rule. Rule is made returnable forthwith. With the consent of

the learned counsel for the parties, heard finally.

12th March 2025 4 WP 593 OF 2024.ODT

2. In this Writ Petition, the Petitioner, inter alia, is seeking a

direction to the Village Panchayat Anjuna Caisua to issue challan/

required documents so as to enable him to pay/deposit the

requisite fees payable for the construction license.

3. Admittedly, during the pendency of the Writ Petition, the

construction license has been issued to the Petitioner, which is

produced before us. The same is taken on record.

4. In view of the aforesaid construction license issued to the

Petitioner on 23.12.2024, the grievance of the Petitioner does not

survive for consideration. Needless to say that if the Petitioner is

aggrieved by any of the conditions of the construction license, it

would be open to the Petitioner to take recourse to such remedy as

may be available to him in law.

5. With the aforesaid liberty, the Petition is disposed of.

                                         M. S. SONAK, J.                          CHIEF JUSTICE




Signed by: ESHA SAINATH

Designation: Personal Assistant                                 12th March 2025
Date: 13/03/2025 17:04:41