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Judgment
Heard Mr. Lawande, learned Counsel for the petitioner and Ms. Maria Correia, learned Additional Government Advocate for the respondent nos.1 and 3.
For the order which we propose to make, it is not necessary to issue notice to respondent no.2, who is a private party.
The grievance of the petitioner is that the petitioner has made complaints to the GCZMA about some structures allegedly put up by respondent no.2 and the GCZMA is not taking any action on the basis of such complaints.
Ms. Correia, learned Additional Government Advocate, on instructions, states that such complaints will be looked into and disposed off one way or the other within a period of three months from today. She states that, if any, prima facie merit is found in the complaints, show cause notices will be issued and a hearing will be granted not only to the respondent no.2 but also to the petitioner who is the complainant.
We accept the aforesaid statement and direct the GCZMA to act accordingly. Since respondent no.2 will be granted opportunity of hearing by the GCZMA, we do not think that it is necessary to delay the disposing of this petition by issuing notice to the respondent no.2.
We make it clear that we have not gone into the allegations made in this petition and, therefore, it will be for the GCZMA to look into all these aspects.
The petition is disposed off in the aforesaid terms. There shall be no order as to costs.