High Court On Its Own Motion (In vs State Of Goa
2026 Latest Caselaw 4959 Bom

Bombay High Court

High Court On Its Own Motion (In vs State Of Goa on 13 May, 2026

                                      8 PILSM 2 2026

     Uma

            IN THE HIGH COURT OF BOMBAY AT GOA
     PUBLIC INTEREST LITIGATION (SUO MOTU) NO.2 OF 2026

HIGH COURT ON ITS OWN MOTION (IN
THE MATTER OF THE DEAD FISH FOUND
FLOATING IN MALA LAKE)                                                ... PETITIONER
  Versus
STATE OF GOA, THR THE CHIEF
SECRETARY AND 11 ORS                                                   ... RESPONDENTS


Mr. Nigel Fernandes, Amicus Curiae.
Ms. Maria Correia, Additional Government Advocate for
Respondent Nos. 1, 3, 4, 5, 6 and 8.
Mr. Manish Salkar, Government Advocate for Respondent No.
2-GSPCB (through V.C.).
Mr. Somnath Karpe and Mr. Anand Shirodkar, Advocates for
Respondent No. 7-CCP.
Mr. Rishikesh Gawas, Additional Government Advocate for
Respondent No. 9.
Ms. Akshata Bhat, Additional Government Advocate for
Respondent No. 12.


                             CORAM:- JITENDRA JAIN, J.

(VACATION BENCH)

DATED :- 13th May, 2026

P.C.:

1. The learned Counsel for Respondent No.7 - Corporation of City of Panaji states that he will file and serve the Report by today evening.

The learned Counsel for Respondent No.7 further states that seven houses have been identified and their outlets have been sealed. The house owners are directed to make necessary application for sewage

13th May, 2026

8 PILSM 2 2026

connection with Respondent No.12. If any such application is made then Respondent No.12 will process expeditiously.

2. On inspection, it is also found that one sewage line was damaged and the Respondent No.12 is taking steps to rectify the defect.

3. Respondent No.7 is permitted to file the Report in the Registry.

4. Respondent No.7 to communicate the present Order to all the house owners whose outlet has been sealed.

5. List this matter on 09.06.2026 for further directions.

JITENDRA JAIN, J.

13th May, 2026