ALEX FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) RULE . Rule is made returnable and heard forthwith. In view of a statement of the learned Advocate General appearing on behalf of respondent Nos. 1 and 2 which we will refer to, it is not necessary to issue notice to respondent No. 3.

(2.) THE petitioner's apprehension is that he will not be considered eligible for the allotment of a shack licence, on the ground that he has obtained a residence certificate from the Mamlatdar and not from the Village Panchayat or the Municipality. The learned Advocate General states that a valid residence certificate from the Mamlatdar is also recognized and that the petitioner's application will not be rejected only on the ground that the certificate is issued by the Mamlatdar .The statement is accepted.