SANTOSH BHAT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition, the petitioner seeks the following substantive relief :

(3.) Perused the papers. Vide order dtd. 16/3/2021, passed by this Court in Writ Petition No.28 of 2021 (Coram : M.S. Sonak & M.S. Jawalkar, JJ.), the petitioner was restrained from undertaking any activities of catering through the suit premises until he obtained a consent to operate from the GSPCB, i.e. respondent no.2 herein or until GSPCB certifies that such consent is unnecessary. In para 9 of the order it is further stated that if the decision of the GSPCB is in favour of the petitioner (original respondent no.14 in Writ Petition No.28 of 2021) then the same should not be implemented for a period of 15 days from the date of its communication to the petitioner in Writ Petition No.28 of 2021.