Sheelavati Vernekar vs State of Goa, through Chief Secretary, & Ors.

Heard Ms. Shubhangi Sawant, learned Counsel appearing for the petitioner and Mr. Dattaprasad Lawande, learned Advocate General appearing for the respondents No.1 to 3.

Rule. Learned Additional Govt. Advocate appearing for the respondents waives service. Heard forthwith, with the consent of the learned Counsel.

The grievance of the petitioner is that though the respondent No.2 has assumed powers under Section 66(5) of the Goa Panchayat Raj Act, and reports have been sought from the respondent No.3 and other concerned Authorities, the proceedings have not yet been finally disposed of.

Mr. Dattaprasad Lawande, learned Advocate General appearing for the respondents points out that the proceedings have already been posted for further hearing on 7th September, 2017. The learned Advocate General further points out that such proceedings shall be finally disposed of, after hearing the concerned parties, within six months from today, in accordance with law.

Accepting the said statement of the learned Advocate General, we find that nothing survives in the above writ petition, at this stage. The petition stands disposed of accordingly. Needless to say that all contentions of the petitioner and the private respondent are left open.