Mahavir Jogi Choudhari Alias Mahavir ... vs Village Panchayat Camurlim Thr Its ...
2026 Latest Caselaw 369 Bom

Bombay High Court

Mahavir Jogi Choudhari Alias Mahavir ... vs Village Panchayat Camurlim Thr Its ... on 15 January, 2026

                                       WP 417 of 2025

     Sonam

             IN THE HIGH COURT OF BOMBAY AT GOA
                           WRIT PETITION NO.417 OF 2025

MAHAVIR JOGI CHOUDHARI ALIAS
MAHAVIR JOGI CHAUDHARI                                                    ... PETITIONER
  Versus
VILLAGE PANCHAYAT CAMURLIM THR ITS
SECRETARY/ SARPANCH, AND 2 ORS                                            ... RESPONDENTS


None for the Petitioner.

Mr. Sarvesh Kalangutkar, Advocate for Respondent No. 1.

Mr. Ajay Menon, Advocate for Respondent No. 2.


                             CORAM:- VALMIKI MENEZES, J.

DATED :- 15th January, 2026

P.C.:

1. Learned Advocate for Respondent No. 2 has placed on record an affidavit in which he claims that the entire structure, which was required to be demolished, has not been cleared from the site on the land surveyed under Survey No. 132/0 of village Camurlim.

2. Learned Advocate Mr. Kalangutkar, appearing for Respondent No. 1, has placed on record an affidavit of the Secretary along with the photographs which depict the entire floor, which is stated to have been cleared to be demolished, is still in existence. The learned Advocate for Respondent No. 2 submits that pending work would be cleared and

15th January, 2026

WP 417 of 2025

the site will be restored to its original condition.

3. List this matter on 20.02.2026, on which date the Secretary of the Camurlim Panchayat shall file a fresh compliance report with photographs of the site concerned. The Secretary shall also file an affidavit stating the steps taken to recover the costs awarded by this Court and District Court as directed in the Judgment dated 19.08.2025.

The Secretary shall communicate the date and time when the demolition squad will carry out the demolition at the site. The same may be communicated by WhatsApp to Respondent No. 2.

VALMIKI MENEZES, J.

15th January, 2026