- (1.) Leave granted.
(2.) This Court has heard the learned Counsel for the parties regarding relief claimed by the appellants.
(3.) The appeal is directed against order dated July 10, 2008, rendered by the High Court of Bombay at Goa in Miscellaneous Civil Application No. 866 of 2007, which was filed in Writ Petition No. 403 of 2007 by which the parties have been directed to maintain status quo in respect of construction within 50 to 100 meters of High Tide Line on survey Nos. 12/1 and 99/2 situated near river Zuari at Goa till the matter is finally heard by the Court.;