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Judgment
Leave is granted to amend the petition forthwith by substituting respondent No.6-North Goa Planning and Development Authority. Mr. Mahambrey, who used to earlier appear for respondent No.6 now accepts notice and appears for the NGPDA.
Mr. Mahambrey, on instructions, states that the Show Cause Notice dated 25/06/2018 will be disposed of by the NGPDA as expeditiously as possible and in any case on or before 10/11/2022.
In short, the NGPDA will have to comply with the directions in our order dated 18/12/2019 by the extended date which shall now be 10/11/2022.
Considering that the directions in the order dated 18/12/2019 were not complied with and the Planning Authority did not even bother to ask for any extension, we make it clear that no further indulgence will be shown to the Planning Authority. The Planning Authority will have to ensure that the Show Cause Notice is disposed of in accord with law latest by 10/11/2022 as undertaken.
This direction is to be complied with by the Authority without giving any excuse.
Insofar as the Panchayat’s Resolution dated 16/09/2022 is concerned, the petitioner is at liberty to challenge the same before the appropriate authority under the Panchayat Raj Act.
Further liberty is also granted to the petitioner to challenge the renewals of the trade licences granted by the Panchayat. Mr. Costa Frias points out that even this issue of renewal is contained in the Resolution dated 16/09/2022.
If the petitioner files appropriate proceedings under the Panchayat Raj Act then the authorities must dispose of such proceedings as expeditiously as possible.
The petition is accordingly disposed of by issuing the above directions and granting the above liberty.