JUDGEMENT
A.K.MENON,J. -
(1.)The challenge in this Writ Petition is to two Orders. The first Order dtd. 16/6/2021 is passed by the Chief Officer, Margao Municipal Council ('the Council'), by which he confirmed a Notice under Sec. 190 of the Goa Municipalities Act, 1968, (herein after referred to as 'the said Act') issued on 20/10/2014 and directed all occupants of residential structures of the Sanskar Co-operative Housing Society Ltd., to vacate within 30 days of the receipt of the Order, failing which, the occupants were to he held personally responsible for any untoward incident. The second order is dtd. 14/3/2022, whereby the Director of Urban Development, Panaji, Goa, rejected the challenge to the Order of the Chief Fire Officer thereby dismissing the Petitioner's appeal. An interim stay granted was vacated.
(2.)The Petitioner is aggrieved by these two Orders. At the hearing of this Petition, all parties agreed to final disposal at the stage of admission and accordingly, I issue Rule. By consent, Rule made returnable forthwith. Learned Counsel for the Respondents waive notice. The Petition is taken up for final disposal.
(3.)I have heard the Counsel for the Petitioner, the Municipal Council and the Co-operative Society and certain intervenors, Five other persons, who were members of the Respondent no.2-Society, have filed an impleadment/intervention application on 19/3/2022 claiming to be impleaded in the above Writ Petition since their cause was identical to that of the Petitioner. The intervenors were not the complainants but they support the Petitioner's case. Intervenors are also aggrieved by the Order directing members of the Society to vacate.
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