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Judgment
(Per Sarang V. Kotwal, J.)
The present Contempt Petition is filed alleging violation of the order dated 25.08.2025, passed by this Court. The said order records that the grievance of the Petitioner stood redressed in the wake of the statement made by Mr Salatry representing the Village Panchayat of Assagao that the demolition order dated 12.06.2025 shall be implemented on or before 20.10.2025.
The grievance of the Petitioner in this Contempt Petition is that the Village Panchayat did not take steps to honour their commitment made before this Court. Therefore, this Contempt Petition is filed.
Learned Counsel appearing for the Panchayat today states that the illegal constructions were concerning House No.137/2 situated in Survey No.178/14 in Village Assagao. There were four illegal structures. Out of the four, three structures were demolished on 04.11.2025. As far as the fourth structure is concerned, the occupant of the structure had approached the Additional Director of Panchayats-1 at Panaji, Goa and has obtained a stay on the demolition order dated 12.06.2025.
The statement is recorded and accepted.
Considering the statement, though there is a slight delay in carrying out the demolition of the three structures, as of today since those structures are demolished, there is substantial compliance of the undertaking given before the Court. The photographs produced by the learned counsel for the Village Panchayat are taken on record and marked 'X colly' for identification.
Learned Counsel for the original Petitioner submitted that he may be permitted to participate in the proceedings before the Additional Director of Panchayats as far as the fourth property, which is not yet demolished, is concerned. Considering that the Petitioner was given the relief by the previous order of this Court dated 25.08.2025, the original Petitioner in Writ Petition No.2157/2025, is permitted to participate in the proceedings before the Additional Director of Panchayats, as far as the fourth property is concerned. All the questions on merits in those proceedings can be decided by the said Authority, including the locus of the Petitioner.
With these observations, the Petition is disposed of.