WP-1362/2021 dt 26/7/2021          

Santosh

IN THE HIGH COURT OF BOMBAY AT GOA

WRIT PETITION NO.1362 OF 2021 (filing)

1. Sanquelim Municipal Council,

Through its Chairperson,

Raya Vinayak Parsekar

Aged 31 years, s/o Vinayak Parsekar,

Indian National, r/o House No.5,

New wada, Gokul wadi, Sanquelim, Goa.

2. Dharmesh Prabhudas Saglani,

Aged 45 years, s/o late Prabhudas Saglani,

Indian National, r/o H. No. 850,

Gokhulwadi, Sanquelim, Goa.

3. Kunda Laxmikant Madkar

Aged 47 years, w/o Laxmikant Madkar,

Indian National, r/o House No. 519,

Dabel wada, Harvalem, Sanquelim, Goa.

4. Jyoti Praveen Blaggan

Aged 55 years, w/o Praveen Blaggan,

Indian National, r/o House No. 12/4,

Gokul wadi, Sanquelim, Goa.

5. Ansira Riyas Khan

Aged 32 years, w/o Riyas Khan,

Indian National, r/o House No. 100/1,

Dattawadi, Sanquelim, Goa.

6. Rajesh Vishram Sawal

Aged 43 years, s/o Vishram Sawal,

Indian National, r/o House No. 1312,

Virdi, Sanquelim, Goa.

1 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

7. Rajendra Ameshkar,

Aged 53 years, s/o Ramesh Ameshkar

Indian, national,

r/o House No. 92, Maulingtad,

Sanquelim, Goa. ... Petitioners

Versus

1. State of Goa, through the

Chief Secretary, Government of Goa,

With office at Secretariat, Porvorim, Goa.

2. The Director of Municipal Administration,

With office at 6

th

Floor, Shramashakti Bhavan,

Patto-Plaza, Panaji, Goa 403001.

3. The Chief Officer,

Sanquelim Municipal Council,

Municipal Building,

Sanquelim, Goa. ... Respondents.

Mr. J.A. Lobo, Advocate for the Petitioners.

Mr. D.J. Pangam, Advocate General with Mr. Deep Shirodkar, Addl.

Govt. Advocate for Respondents No.1 and 2

Mr. Kapil Kerkar, Advocate for Respondent No.3.

           Coram : M.S. Sonak &

Smt. M.S. Jawalkar, JJ.

Reserved on: 22

nd

July 2021.

    Pronounced on : 26

th

July 2021.

JUDGMENT : (Per M.S. Sonak, J.)

Heard Mr. Lobo for the Petitioners, Mr. D.J. Pangam, the

2 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

learned Advocate General who appears along with Mr. Deep

Shirodkar, Additional Govt. Advocate for Respondents No.1 and

2 and Mr. Kapil Kerkar for Respondent No.3. 

2. Rule. The Rule is made returnable forthwith with the

consent of and at the request of the learned Counsel for the

parties. 

3. Arguments were heard in this matter on 22

nd

 July 2021

and the statements made by the learned Advocate General and the

learned Counsel for Respondent No.3 were recorded in the order

made on the very date, which read as follows : 

“1. The matter is reserved for orders.

2.We record the statement of Mr. Kerkar, the learned

Counsel appearing on behalf of the Chief Officer, Shri

Deepak Vaigankar, that the Chief Officer will within one

week from today withdraw his order bearing reference

No.SMC/2021-22/223 dated 05.05.2021 which is

referred at page 65 of the paperbook.

3.Further, we record the statement of Mr. Kerkar based

on instructions of the said Chief Officer that he will

comply with the resolution No.11 passed in the matter

held on 07.05.2021, referred to in paragraph 15 of his

affidavit, within one week from today.  These statements

have been made by Mr. Kerkar in the presence of Mr.

Deepak Vaigankar, the Chief Officer, who is present in his

chamber.  These statements are accepted as undertaking to

3 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

this Court.

4.Besides, the learned Advocate General has also stated

that hereafter, the Chief Officer will attend the office at

Sanquelim Municipal Council on all working days in the

afternoon session, i.e. from 2:30p.m. to 5:30 p.m..

5.Mr. Vaigankar, the Chief Officer also confirms that he

will attend his office at the Sanquelim Municipal Council

on all working days in the afternoon session, i.e. from 2:30

p.m. to 5:30 p.m. punctually.

6.The learned Advocate General has also made a

statement that the Director of Municipal will dispose of

Case No. 10/798/2020-21/DMC/Councillor/444 within a

period of fifteen days from today, by the compliance of

principles of natural justice.  The Director of Municipal

Administration is now directed to act accordingly.

7. The petitioners are directed to place on record the full

text of resolution dated 07.05.2021 by tomorrow.  So also,

the Chief Officer is directed to place on record the circular

dated 09.05.2000 concerning the powers of the Chief

Officer vis a vis Chairperson of the Municipal Councils.

In fact, the Chief Officer should place on record the

legible copy of circular dated 10.05.2000 as well.” 

4. This Petition has been instituted by the Sanquelim

Municipal Council (SMC) and 7, out of its 13 Councillors. The

Council and the majority of the councilors complain that there is

no full-time Chief Officer and further, the Chief Officer, who is

presently appointed, refuses to follow the mandate of Section 74

4 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

of the Goa Municipalities Act, 1968 (said Act) in the matter of

implementation of the resolutions of the Council. Based on the

various allegations set out in the petition, the Petitioners pray that

the State be directed to appoint a full-time Chief Officer, that

such Chief Officer follows the mandate of Section 74 of the Goa

Municipalities Act (said Act ) and the proceedings

 being Case

No.10/798/2020-21/DMA/Councilors/135 be disposed of by the

Director of Urban Development ( Director ) in a time-bound

manner.

5. The Petitioners have pleaded that the ruling faction of the

SMC is not supported by the ruling party in the State

Government and, therefore, through the offices of the Chief

Officer and the Director of Urban Development/Municipal

Administration hurdles and hindrances are created in the day-to-

day functioning of the SMC. The Petitioners have pleaded that

they had to institute Writ Petition No.8/2021, seeking a direction

to hold elections to Ward No.IX, which was being delayed.

Thereafter, the Petitioners had to institute Writ Petition

No.213/2021 since, the statutory authorities were delaying the

conduct of the meeting to consider the No-Confidence Motion

against the earlier Chairperson, who was holding on to the office

despite losing the support of the majority of the Councillors. The

5 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Petitioners have placed on record the Judgment and Order dated

9/4/2021 passed in Writ Petition No.213/2021 in support of their

averments. 

6. The Petitioners have pleaded that the Petitioners were

compelled to institute Writ Petitions No.1055/2021, 1074/2021,

and 1177/2021, complaining about the misuse of State machinery

and statutory powers to prevent the councilors from attending the

meeting to consider the motion of no-confidence against the

earlier Chairperson. The Petitioners have relied upon orders dated

15/4/2021, 16/4/2021, and 6/5/2021 made in the said Petitions

by this Court. 

7. The Petitioners have pleaded that in the meeting of the

SMC held on 7/5/2021, several resolutions were passed. In terms

of Section 74 of the said Act, the Chief Officer is mandated to

take steps to give effect to all the decisions or resolutions of the

Council. Despite this statutory provision, the Chief Officer, only

to hinder the functioning of the SMC, has taken no steps to give

effect to all the decisions or the resolutions of the SMC. The

Petitioners have relied on a Circular dated 10/5/2000, issued by

the Secretary (Urban Development) on the subject of powers of

the Chief Officer 

vis-a-vis the Chairperson of a Municipal

Council and contended that the Chief Officer, in the present case,

6 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

has acted in breach of the statutory provisions and the directions

contained in this circular. 

8. The Petitioners have pleaded that by a representation dated

21/5/2021, addressed to the Director of Urban Development, the

Petitioners complained about non-execution of the resolutions of

the SMC and sought directions to the Chief Officer to comply

with the resolutions in their letter and spirit. Mr. Lobo submitted

that even the Director is only interested in delaying proceedings

to see that the council does not smoothly function.

9. The Petitioners have contended that the Chief Officer,

issued an order bearing reference No.SMC/2021-22/223 dated

5.5.2021 requiring all the staff of the SMC to obtain proper

noting/consent of the Chief Officer before presenting any file/files

to the Chairperson/Vice-Chairperson/Councillor and in case,

there is any need to forward any file to any authority/section, the

same shall be routed through the Chief Officer.  The Petitioners

have contended that no files can be accessed by the Chairperson

or the Councillors due to this order dated 5/5/2021 and further,

the Chief Officer is rarely present at the SMC for the files to be

routed through him. The Petitioners have contended that the

order dated 5/5/2021 has no statutory basis and the Chief Officer

has clearly acted in excess of the power vested in him under the

7 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

said Act. 

10.           The Petitioners have also pleaded that the Director of

Urban Development has entertained Case No.10/798/2020-

21/DMA/ Councillor/444, instituted by some of the Councillors,

who are in minority and is now not disposing of the proceedings

after making some vague and unreasoned order. The Petitioners

have pleaded that all this is a concerted ploy to hinder the

functioning of the SMC only because the ruling faction at the

SMC is not aligning with the ruling faction in the State

administration.

11. The Director of Municipal Administration has filed an

affidavit on 1

st

 July 2021, denying the allegations in the Petition.

In the context of the proceedings pending before the Director, the

Director has not clarified whether the notice dated 21/5/2021

amounts to any stay on the implementation of certain resolutions

taken on 7/5/2021 or not. The Director has, however, stated that

he will dispose of the proceedings before him expeditiously. As

noted earlier, even the learned Advocate General has made a

statement that the Director of Urban Development will dispose of

the proceeding in   Case No.10/798/2020-21/DMA/

Councillor/444 within 15 days from 22.07.2021.

8 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

12. Mr. Deepak Vaigankar, the Chief Officer and Respondent

No.3 has also filed an affidavit in this matter. He has also denied

all the allegations in the Petition. He has submitted that certain

specified resolutions were taken at the meeting dated 7/5/2021

were stayed by the Director. He has stated that in so far as

Resolution No.11 is concerned, he has not implemented the same

on account of the pandemic situation and in the exercise of

powers vested in him under Section 74(ii) of the said Act. He has

pleaded that the Petitioners are in habit of making false allegations

against the Petitioners in order to pressurize the  Chief Officers

and dominate them, so as to succumb to their illegal demands and

that this Petition has been filed prematurely by misinterpreting

the provisions of the said Act. 

13.      The Chief Officer has also pleaded that he is available in

the SMC every Wednesday and Friday from 2.00 p.m. to 6.00

p.m. He has also pleaded that no files are kept pending by him

and that the Chief Officer is not concerned with any ruling

faction or otherwise and that he is concerned only about the

duties entrusted to him under the said Act. He also pleaded that

the Petitioners have ‘

misconceived’ the provisions of Section 74 of

the said Act. He has made a categorical averment that he has

implemented all the resolutions, except the one mentioned in

9 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

paragraph 15 of the affidavit. He has stated that he has adhered to

the procedure prescribed in circulars issued by the Director of

Municipal Administration and has followed the same in its letter

and spirit. 

14. The rival contentions now fall for our determination.

15. From the orders made in several Petitions instituted by the

Petitioners and referred to above, the following position emerges : 

(a) The SMC comprises in all 13 Councillors; 

(b) The earlier Chairperson had the support of six councilors

including Shri Damodar Ghadi, who expired on 21/11/2020;

(c) Since the State Government was taking no steps to hold

bye-elections and, further since the Chairperson who, according

to the Petitioners, had already lost the majority, was continuing to

cling to office, the Petitioners instituted Writ Petition No.8/2021,

seeking directions for holding bye-elections, expeditiously; 

(d) Though the Councillor Damodar Ghadi expired on

21/11/2020, bye-elections were held only on 20/3/2021. In the

meanwhile, the Chairperson, who according to the Petitioners,

had lost majority support, continued to cling to power despite the

10 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

loss of majority support;

(e)  On 18/3/2021, the Petitioners requisitioned the Director

to convene a special meeting to consider a No-Confidence

Motion against the earlier Chairperson; The Director failed to fix

this crucial meeting at some early date, thereby enabling the

earlier Chairperson to cling to power despite having lost majority.

(f)  Faced with this unreasonable delay even in holding a

meeting to consider the Motion of No-Confidence, the

Petitioners had to institute Writ Petition No.213/2021. In the

said Petition, the Petitioners had pleaded that the Councillor, who

was elected on 22/3/2021, was also their supporter and

consequently, there was no doubt that the earlier Chairperson had

lost the support of the majority. 

(g) This Court, by its Judgment and Order dated 9/4/2021,

accepted the case of the Petitioners and directed holding of the

meeting to consider the Motion of No-Confidence on 16/4/2021;

(h) Since, an attempt was made to disqualify one of the

Councillors on the eve of the meeting scheduled on 16/4/2021,

some of the Petitioners were forced to approach this Court by

instituting Writ Petition No.1055/2021 (filing). On 15/4/2021,

this Court stayed the proceedings for disqualification of the

11 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Petitioner therein.  

(i) Undeterred,  yet another attempt was made to disqualify

another councilor barely hours before the crucial meeting. Some

of the  Petitioners were again forced to institute Writ Petition

No.1074/2021 (filing) and request that the same be taken up

urgently on 16/4/2021 since the meeting was scheduled in the

afternoon session i.e. at 2.30 p.m. on 16/4/2021. 

(j) By order dated 16/4/2021, the disqualification proceedings

were stayed, so that even the Petitioners in Writ Petition

No.1074/2021 could attend the meeting scheduled on 16/4/2021

at 2.30 p.m. This Court observed that at least prima facie this was

an attempt to overreach the orders of this Court.

(k)  As if this subversion of democratic principles was not enough,

it was alleged that one of the  Councillors was sought to be

arrested and had to secure an anticipatory bail to attend the

meeting scheduled on 16/4/2021. 

(l) The Petitioners have also placed on record order dated

6/5/2021 in Writ Petition No.1177/2021 (filing) to point out

that even electricity and water connections to the premises of one

of the Councillors, was sought to be disconnected and had to be

restored through court orders.

12 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

(m)  Ultimately, there is no dispute that the meeting to consider

the Motion of No-Confidence took place on 16/4/2021 and the

earlier Chairperson was voted out. 

(n)    In the fresh elections that ensued, Shri Raya Vinayak

Parsekar was elected as the Chairperson.

(o)     This Petition has been instituted by Shri Raya Vinayak

Parsekar in his capacity as the Chairperson of the SMC and six

other Councillors. Therefore, the Petitioners represent at least for

the present, the majority of the Councillors at the SMC.

16. The allegations of obstructions and hindrances to the

functioning of the SMC are required to be considered in the

context of the aforesaid background and the number of times the

Petitioners had to approach this Court complaining about the

subversion of the democratic process and secure orders so that the

earlier Chairperson who was clinging to power had to yield and

the Chairperson having the support of the majority of the

councilors was installed.  The Petitioners allege that now, after all

this, from the very first meeting of the council, obstructions, and

hindrances are being created to their functioning, through the

offices of the Chief Officer and the Director of Urban

Development/Municipal Administration who are openly hostile.

13 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

17.     According to us, at least the Chief officer has given good

cause to sustain such allegations. The material placed on record by

the petitioners and the chief officer himself does suggest that the

Chief Officer, besides being openly and unduly hostile to the

Chairperson and the majority of the elected councilors, has

exceeded his authority and even refused to implement the

resolutions and decisions of the council. The Chief officer has

made some orders without the authority of law to render the

smooth functioning of the council difficult. The situation is

compounded by the fact that the Chief officer holds other charges

and therefore is unavailable on a full-time or even sufficient time

basis to attend to the council works. Even the language used by

the Chief officer in his affidavit and his reply to the  Director also

creates an impression that he is unduly and openly hostile to the

Chairperson and the majority of the elected councilors and has

not properly understood the role assigned to him under the Goa

Municipalities Act and his position qua the Chairperson and

elected councilors. 

18. Concrete instance referred to by the Petitioners concerning

the Director is that the Director has entertained the Case

No.10/798/2020-21/DMA/Councillor/444, instituted by the

Councillors, who are in minority and without giving any

14 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

opportunity of hearing to the SMC or the Petitioners herein,

expressed an opinion that the execution of Resolution Nos. 2,

20(9), 20(13) and 20(18) adopted in the councils meeting dated

7.5.2021 is liable to be prohibited. The Petitioners allege that the

Director, after expressing his ex-parte opinion gave a long

returnable date. The Petitioners have contended that there are no

reasons in the order expressing such opinion and the order is in

breach of the proviso to Section 293(2) of the said Act provides

that no order shall be passed under  Section 293 (1) by the

Director, without giving a person who is likely to be affected, a

reasonable opportunity of being heard.

19. Although there is ambiguity in the notice dated 21/5/2021

that transcribes the ex-parte order, it is reasonable to proceed on

the basis that the Director has stayed the execution of Resolution

Nos.2, 20(9), 20(13), and 20(18) adopted by the SMC in its

meeting held on 7/5/2021. The learned Advocate General also

submitted that the Director has stayed the execution of such

resolutions by way of an ad-interim relief. The learned Advocate

General also made a statement that the case will be disposed of by

the Director after hearing the Petitioners, within 15 days.  He

submits that there is sufficient power in the Director to grant ad-

interim relief of this nature, even without hearing the affected

15 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

parties. 

20. In this case, we do not propose to go into a larger issue as

to whether the Director, while exercising power under Section

293 of the said Act has powers to grant ex parte ad-interim relief.

At least Section 293 of the said act does not give any such specific

power to the Director to do so. Rather, the proviso to Section

293(2) states that 

“no order”  shall be passed under sub-section(1)

by the Director against any person without giving him a

reasonable opportunity of being heard. The learned Advocate

General however contends that if there is the power to suspend

the execution or prohibit the execution of a resolution, then, there

is always incidental power to stay the execution of such

resolutions, pending the final decision in the matter.  

21. Section 293(1) refers to 

“suspend execution” or prohibit

doing so. The proviso to Section 293(2) refers to 

“any order”  that

can be made under section 293(1) and further provides that "no

order" shall be made without giving the person affected a

reasonable opportunity of being heard. Therefore, the issue as to

whether the Director, whilst exercising the power under Section

293 can grant ex parte ad-interim relief or not, is debatable.

Besides, the existence of power is one thing and its use for

bonafide purposes is quite another.  The issue, need not be gone

16 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

into in the present case, now that the learned Advocate General

has stated that the main proceedings will be disposed of by the

Director within 15 days. 

22. In any case, even if it is assumed that the Director has

powers to grant ex parte ad-interim relief under Section 293 of

the same Act, some reasons have to be indicated by the Director

whilst exercising such powers. At least, the notice dated

21/5/2021 indicates no reasons for the exercise of such powers.

The notice also does not indicate as to why it was not possible to

serve even a short notice upon the Petitioners and what was the

urgency to make such an ex parte order. For instance, Resolution

no.20(18) that the Director has stayed ex-parte had only rejected

an application made by one Gosavi for financial assistance to

repair her house because there was no such provision made by the

council. Now at least we fail to understand what was there in this

resolution to stay ex-parte and further what is the effect of such

stay order.

23.     Having regard to the circumstances referred to in paragraph

(15), Mr. Lobo’s contention that such exercise is only to obstruct

the smooth functioning of the council cannot be outright

rejected. This contention is therefore kept open.  Even the issue as

to whether the Director can grant ex parte ad interim order under

17 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Section 293(1), is kept open.  Further, even assuming that such

powers are vested in the Director, the Director cannot exercise

such powers without indicating brief reasons that are reflective of

application of mind. In the present case, the Director has not

bothered to indicate any reasons or give a short returnable date.

24.  Mr. Lobo, the learned Counsel for the Petitioners has

submitted that after all efforts to see that the Petitioners do not

gain control of the council failed, now, the efforts are being made

to see that the council is unable to function or that the

implementation of the resolutions of the council is frustrated by

the Director and the Chief Officer, who are not acting

independently and, in any case, flouting the provisions of the said

Act.

25. The Petitioners have given the following specific instances

concerning the Chief Officer and his non-cooperation when it

comes to the smooth  functioning of the SMC : 

(a)  That despite there being no clear stay from the Director,

the Chief Officer failed to take steps to implement the resolutions

and decisions of the council taken in the meeting held on

7/5/2021; 

18 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

(b) That even though there was no stay to the execution of

resolution No.11 in the meeting held on 7/5/2021, the Chief

Officer, for ulterior reasons, has refused to implement the same; 

(c) The Chief Officer issued an order dated 5/5/2021,

preventing any of the staff members of the council from giving

access or placing the files before the Chairperson of the council

unless the same are routed through the Chief Officer. 

(d) The Petitioners have pointed out that the Chief Officer is

rarely available and, therefore, the functioning of the council has

been brought to halt by the issuance of the order dated 5/5/2021,

which has no legal or statutory basis whatsoever.

(e)  The Petitioners have also referred to the language used by

the Chief officer in his affidavit and the reply filed before the

Director to urge that the Chief Officer is openly hostile and bent

on obstructing the functioning of the council.

26. The Petitioners have also made several other allegations,

but since the adjudication of the same would involve disputed

questions of fact, we refrain from going into such other

allegations. However, the aforesaid allegations, except perhaps the

one at (a) above have been made good by the Petitioners by

19 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

placing sufficient material on record. Even the material place by

the Chief Officer supports the allegations made by the Petitioners.

27. Now, in so far as the resolution Nos. 2, 20(9), 20(13), and

20(18) are concerned, we cannot fault the Chief Officer for not

executing such resolutions because he was justified in carrying an

impression that the execution was stayed by the Director. There is

no justification offered by the Chief Officer, however, why the

remaining resolutions were not implemented by him. Particularly,

when it comes to Resolution No.11, adopted in the meeting held

on 7/5/2021, clearly there was no stay or restraint from the

Director for the execution of the same. In terms of Section 74(1)

(b) of the said Act, the Chief Officer was duty-bound to take steps

to give effect to this decision or resolution of the council.  The

explanation offered by and on behalf of the Chief Officer betrays

his understanding of the legal position and also gives an insight

into what he perceives his position to be vis-à-vis the Chairperson

and the elected councilors.

28. In defense, Mr. Kerkar firstly tried to urge that there was

no resolution No.11 adopted in the meeting dated 7/5/2021 and

that there was only a note sent to him by the Chairperson.  This

contention is misconceived and contrary to the record. The

resolution was produced by Mr. Lobo and thereafter this frivolous

20 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

contention was fortunately abandoned by Mr. Kerkar.

Incidentally, this was not even the contention raised by the Chief

Officer in paragraph 15 of his lengthy affidavit. The Chief

Officer, in paragraph 15 has pleaded that he did not execute the

resolution Nos. 2, 20(9), 20(13), and 20(18) on account of the

stay granted by the Director and then has proceeded to state that

he did not execute resolution No.11 because of the pandemic

situation

 in the exercise of powers vested in him under Section

74(ii) of the said Act. 

29.  There is no Section 74(ii) under the said Act. Possibly

what the Chief Officer meant, was Section 74(2) of the said Act.

Mr. Kerkar clarified that there was a typographical error in the

affidavit and the Chief Officer did mean Section 74(2) of the said

Act as his source of power to refuse implementation of resolution

no. 11. Section 74(2) of the said Act, however, reads as follows : 

“74.(2) The Chief Officer may, with the sanction of the

Council, delegate any of the powers or duties or functions

conferred or imposed upon or allotted to him by or under

this Act, to any municipal officer or servant.

Provided that such delegation shall be subject to such

limitations, if any, as may be prescribed by the Council

and also to the control and revision by the Chief Officer” 

30. Now, there is absolutely nothing in Section 74(2) of the

said Act which vests the power in the Chief Officer to refuse

implementation of the decisions or the resolutions of the

21 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Councils. The Chief Officer, in his lengthy affidavit, has used

extremely harsh language against the Petitioners and contended

that the Petitioners are bent upon  

misconstruing or

‘

misconceiving’ the provisions of the said Act.  According to us,

this is a clear case where the Chief Officer has himself

misconstrued the provisions of Section 74(2) of the said Act and

has attempted to usurp some power unto himself which, at least

the provisions of Section 74(2) of the said Act, never vested in

him. Mr. Kerkar was unable to point out any other provision

under the said Act, in terms of which the Chief Officer could have

refused to implement the resolutions of the council. 

31. Ultimately, the Chief Officer, through his Advocate Shri

Kerkar, made a statement before us that he will implement

resolution No.11 within one week. We have accepted this

statement as an undertaking and directed the Chief Officer to

implement resolution No.11 within a week without any further

excuses.  The Petitioners have thus succeeded in establishing that

the Chief Officer, in breach of the provision of Section 74, has

failed to take steps to give effect to resolution No.11 adopted by

the SMC in its meeting held on 7/5/2011. 

32. The Chief Officer issued the order dated 5/5/2021

directing all the staff of the SMC to obtain proper noting/consent

22 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

of the Chief Officer prior to presenting any file/files to the

Chairperson/Vice-Chairperson/Councillor. By the said order, he

further directed that in case, there is any need to forward any file

to any authority/section, then, the same shall have to be routed

through the Chief Officer.  The Petitioners have also made a

reference to a note by one of the Councillors Ms. Ansira Khan

dated 22/4/2021, in which she complained about the refusal to

produce files/documents before her by the Municipal Officer on

the ground that the Chief Officer has instructed them to do so.

The Petitioners also referred to the notings put up by the Chief

Officer hindering the movement of files and thereby rendering

access to the Chairperson and elected councilors difficult.

33.  Now that the Chief Officer has not pointed out any

provision under the said Act in terms of which he could have

issued the order dated 5/5/2021. The effect of the said order is

indeed to create hurdles in the functioning of the council. The

effect of the said order is to undermine the statutory position of

the Chairperson and the elected Councillors and, to some extent,

subordinate them to the Chief Officer. The effect of the said order

is to deny the free access to the Chairperson, Vice-Chairperson,

and the Councillors to the files of the council unless the same are

routed through the Chief Officer.

23 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

34.      The Petitioners complain that the files cannot be accessed

because of such orders/notings made by the Chief Officer,

insisting upon routing of the files through himself. The approach

of the Chief Officer indeed appears to be that no files can move in

the council without his approval and then he is hardly available to

give such approvals at the council office. The order dated

5.5.2021 is indeed an instance of unauthorized obstruction by the

Chief Officer to the smooth functioning of the council.  The

Chief Officer was not justified in virtually denying access to the

files to the Chairperson, Vice-Chairperson, and the Councillors.

Curiously, all such issues arise only after the Petitioners assume

control and commence functioning. 

35 . The Chief Officer, realizing that his order dated 5/5/2021

was indefensible, made a statement before this Court that the

same will be withdrawn within one week. Mr. Kerkar attempted

to explain that the Chief Officer issued such an order so that there

is some record of the movement of files. The maintenance of a

record is no doubt important. But this explanation is nowhere to

be found in the Chief Officer’s affidavit. Having regard to the

other circumstances and the attitude of the Chief Officer, this

explanation appears an afterthought. In any case, Mr. Kerkar was

unable to point out any legal provision under which the Chief

24 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

officer could have issued such an order, even assuming his

objective was innocuous.  

36.      Mr. Kerkar, on instructions stated that the Chief Officer,

after withdrawing the order dated 5. 5.2021 will now maintain a

register of files so that there is a proper record of the movement of

files and the files are not lost or destroyed. According to us, the

Chief Officer should undoubtedly maintain proper registers so

that the files are not lost or destroyed and there is a proper trace

on the movement of files. However, there was neither any

justification nor did the Chief Officer show any legal provision

under which he could have issued the order dated 5/5/2021. If the

Chief Officer consistent with his statement does not withdraw the

order dated 5/5/2021 within one week, the same to stand

quashed.  

37. Section 74(1)(a) provides that the Chief Officer, subject to

the control, direction, and supervision of the Chairperson,

supervise the financial and executive administration of the

Council and exercise such powers and perform such duties and

functions as may be conferred or imposed upon him or allotted to

him by or under the said Act. The Chief Officer is also duty-

bound to take steps to give effect to all the decisions or resolutions

of the Council. The Chief Officer is also duty-bound to cause to

25 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

be maintained and supervise the accounts and registers of the

Council. The Chief Officer is required to report to the

Chairperson and the Committee concerned all cases of fraud,

embezzlement, theft, or loss of municipal money and property.

He has the power to exercise supervision and control over the acts

and proceedings of all the officers and servants of the Council.

But, again this will have to be subject to the control, direction,

and supervision of the Chairperson. 

38. Precisely because there were clashes between the Chief

Officers who are Government Servants and the Chairpersons of

the Council who are elected representatives, the Secretary (Urban

Development) issued the circular dated 10/5/2000, which reads as

follows : 

“ Dated: 10

th

 May 2000

CIRCULAR

Subject: Powers  of  Chief  Officers   vis-a-vis 

            Chairperson of the Municipal Councils.

Representations have been received from some of the

Chairpersons of the Municipal Councils stating that the

Chief Officers are not sending the files to them whenever

they are called for. The entire matter of the duties and the

powers of Chief Officers vis-a-vis Chairpersons of the

Municipal Councils and their role under the Goa

Municipalities Act, 1959 (Act 2 of 1959) as amended from

time to time, has been examined in consultation with the

26 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Law Department and the following clarifications are

issued:-

1. A harmonious interpretation of various sections of

the said Act, particularly sections 2(33), 51(1)(b),

59(1)(d), 74(1)(a), and 74(1)(b), reveals that the Chief

Officer of a Municipal Council has to function subject

to the control and supervision of the Chairperson.  In

terms of section 59 of the said Act, the Chairperson of a

Council shall, inter alia, watch over the financial and

executive administration of the Council. Further, the

administration of a municipal area shall vest in the Council

in terms of section 51 of the Act. Though some of the

functions are vested in the Chief Officer then the issuance

of construction permissions, issuance of demolition notices,

etc., all those powers are subject to the supervision and

control of the chairperson.  The scheme of the Act

enjoins that the Chief Officers have to actively assist

and advise the Council and not to treat a rival centre of

power within the municipal administration.  The powers

of taking action over the malfunctioning of the municipal

councils vests in other authorities like the Director of

Municipal Administration. Such powers cover suspension

of the execution of any order or resolution of a council on

certain grounds or the by the Director of Municipal

Administration under Section 293, appointment of the

municipal administrator, and in extreme cases dissolution

of the Council under Sections 293 and 300(3) respectively

by the Government. The only situation where the Chief

Officer can independently submit a report to the Director

of Municipal Administration over and above the hand of

the Chairperson or the Council is under Section 46(3).

It is, therefore, hereby directed that all the Chief

Officers should honour the orders of the Chairpersons

27 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

in all matters relating to the municipal administration.

The Chairpersons and the Councils will, in turn, be

responsible, naturally, for the delays in deciding cases and

consequences following as per the provisions of the laws in

force.  As per the Right to Information Act, 1997 (Goa Act

28 of 1997), all the citizens have the right of access to

information and obtain certified copies thereof of the

documents of the municipal records if they wish to do so.

2. The above instructions are issued in supersession of

previous instructions to the contrary on the subject.

3. The receipt of this Circular may be acknowledged.

 Sd/-

( A. VENKATRATNAM )

SECRETARY URBAN DEVELOPMENT”

39. Mr. Kerkar submitted that the above circular was modified

by  Circular dated 9/5/2001, which reads as follows : 

                  “      Dated:- 09/05/2001

CIRCULAR

Sub: Powers of Chief Officers vis-a-vis Chairpersons of

the Municipal Councils.

Attention of all the Chairpersons and the Chief Officers

of the Municipal Councils is invited to Circular No.3/13-

6/95/UDD/224 dated 10

th

 May, 2000 whereunder certain

clarifications were issued as regards the powers of the

Chief Officers vis-a-vis the Chairpersons.  Consequent

upon the issue of the said circular, it has come to the

notice of the Government that Chairpersons of some of

the Councils have issued orders directing the Chief

28 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Officers to submit all the files pertaining to construction,

house tax, trade licences, etc., to the Chairpersons for

prior approval before issue of any permission and further

cautioned the Chief Officers of disciplinary action in case

of non-compliance taking shelter under the directives

contained in the Circular dated 10/5/2000 that the Chief

Officers should honour the orders of the Chairpersons in

all matters relating to the municipal administration.  In

the light of above, it is felt necessary that the matter needs

further clarification so as to ensure smooth day to day

functioning of the Council within the ambit of law.

The Goa Municipalities Act, 1968 (Act 7 of 1969),

envisages certain statutory powers to be executed by the

Chief Officer/Chairperson of Municipal Council,

Director of Urban Development Department and the

Government.  Each aforesaid authority has

 a definite role

to play in furtherance of public interest.

Although, in terms of section 74 of the said Act, 1965 the

Chief Officer, while exercising powers conferred in him

are performing duties and functions as may be imposed

and allotted to him under the Act, does so subject to the

control, direction and supervision of the Chairperson, this

does not empower the Chairperson to direct the Chief

Officer to submit the cases for prior approval unless such

prior approval is required under the provisions of the Act,

Rules or bye-laws.  

Although, for general supervision,

the Chairperson can call for any file for perusal,

powers under Section 74 do not entitle the

Chairperson to pass statutory order on any matter for

which the Chairperson is not specifically empowered

under any of the provisions of the Act, rules or bye-

laws.  Thus, the Chairperson and the Chief Officer of

the Council are to perform their functions within the

29 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

provisions of the said Act, and powers conferred on

the Chief Officer under any specific provision, cannot

be diluted by resorting to the general provisions of

Section 74 of the said Act.

The Circular dated 10

th

 May, 2000, was issued so as to

ensure that the Chief Officer, Chairperson and the

Council should not function as rival centres of power

within the Municipal Administration and not create

further restriction of powers of any one authority.

Accordingly, it is enjoined on and to function strictly

within the ambit of law.

Sd/-

(A. Venkataratnam)

              Secretary (UD)”

40. The Petitioners have placed on record a communication

dated 4/10/2013, enclosing the minutes of the meeting of the

Chairpersons/Chief Officers of all Municipal Councils held under

the Chairmanship of Hon'ble Deputy Chief Minister/ Minister

(Urban Development) on 16/9/2013. In this meeting, there was

discussion on the coordination between Council and

Administration and after, detailed discussion, the following

decisions were taken:-

“ (i) All Inward Correspondence should also be placed

before the Chairperson.

(ii)Replies to Writ Petitions, legal suits before any Court

or legal Authority should also be shown to the

Chairperson before filing.

30 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

(iii)All Audit Reports to be placed before the

Chairperson.

(iv)Reports of inspections carried out by Municipal staff

to be placed before the Chairperson before action is taken

by the Chief Officer. 

(v)Replies to LAQs to be shown to the Chairperson. 

(vi)Proposed demolition to be brought to the notice of

the Chairperson before carrying out the same. 

(vii)Construction/Licence/Occupation files to be placed

before the Chairperson before issuing. The Chairperson to

return the files within a period of three days with or

without observations. The Chief Officers to take

cognizance of observations if any and decide on the same. 

 The Hon'ble Dy. Chief Minister/Minister (UD) has

convened the next review meeting of the Municipal

Councils on 4

th

 December, 2013. The Hon'ble Dy. Chief

Minister/Minister (UD) tanked all participants and

instructed the Director to issue necessary Circulars by

incorporating the decisions.”

41. For the present, we do not deem it appropriate to take

cognizance of the above meeting dated 4th December 2013.

Based however on the aforesaid two circulars, as also the

provisions of the said Act, it is quite clear that the Chief Officer

has to function subject to the control, direction, and supervision

of the Chairperson, when it comes to financial and executive

administration of the Council. No doubt, there are provisions

31 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

under the said Act which confer independent powers on the Chief

Officer and when it comes to exercise of those powers, the Chief

Officer will have to act independent of the Chairperson or the

Councillors, as the case may be. However, in the matters of

financial and executive administration of the Council, the Chief

Officer is subject to the control, direction, and supervision of the

Chairperson. The Chief Officer must, under no circumstances act

like some rival power center in the council. 

42.      Even under Section 74(2) of the said Act, the Chief Officer

may, only with the sanction of the Council,  delegate any of the

powers or duties or functions conferred or imposed upon or

allotted to him by or under this Act, to any municipal officer or

servant.  The proviso to sub-section (2) of Section 74 provides

that such delegation shall be subject to such limitations if any, as

may be prescribed by the Council and also to the control and

revision by the Chief Officer.  All this indicates that in matters of

financial and executive administration, the Chief Officer has to

function subject to control, direction, and supervision of the

Chairperson. 

43. Ultimately, the Chief Officer has to remember that the

Chairperson and other Councillors of the Council are elected

32 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

members. The role of the Chief Officer, unless, otherwise,

specified under the provision of the said Act, is to take steps to

give effect to all the decisions or resolutions of the Council. The

Chief Officer must assist the Chairperson and the elected

councilors in the discharge of their lawful functions. The Chief

Officer is not expected to take any sides or act under dictation

while discharging this role. No doubt, when it comes to the

discharge of duties and functions that the said Act has assigned

exclusively and independently to him, the Chief Officer has to

assert his independence and act accordingly. This is the scheme of

the said Act that binds all the functionaries under the said Act.

The Chief Officer, in his affidavit, has made bold but bald

assertions about his compliance with the provisions of the said Act

and the above circulars. But the orders made by him and his

unjustified refusal to implement even the resolutions of the

Council that were admittedly not stayed belies such assertions and

suggests otherwise. 

44. The Chief Officer, in this case, has used extremely strong

language in his affidavit and reply before the Director. For

instance, the Chief Officer, in paragraph 9 of his affidavit has

gone to the extent of alleging that the Petitioners, which include

the Chairperson and majority of the elected Councillors, are in

33 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

the habit of making any false allegations against the Chief

Officers in order to pressurize the Chief Officers, dominate them,

so as to succumb to their illegal demands and that the present

petition has been filed prematurely by misinterpreting the

provisions of the said Act.

45.  The Chief Officer has not bothered to furnish even a

shred of material in support of such serious allegations. The

allegations have been made without any sense of responsibility.

Such unsubstantiated allegations are not to be made by

Government Servants against elected representatives unless there is

some cogent material to back the same. The Chief Officer is not

some rival councilor that he should so viciously attack the

Chairperson under whose control, supervision, and direction the

Chief Officer is to function when it comes to executive and

financial matters. In response to the Chairperson’s complaint to

the Director, the Chief Officer has made similar unsubstantiated

allegations using harsh language. The Chief Officer has gone to

the extent of stating that the Chairperson by only filing a

complaint before the Director has abused his position and

therefore strict action be contemplated against the chairperson as

contemplated under the Goa Muncipalty Act.

 This means that the

Chief officer will disregard the Chairperson, the elected

34 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

councilors, the resolutions of the council and if the Chairperson

complains about this to the Director, then this Chief officer will

allege abuse of powers by such Chairperson and even propose

strict action. 

46.      The Chief Officer, in his affidavit and his reply before the

Director, has alleged quite repeatedly that the Petitioners have

misconstrued the provisions of the said Act.  As noted earlier, not

the Petitioners, but it is the Chief Officer who has grossly

misinterpreted the provisions of Section 74 of the said Act. The

Chief Officer has acted in breach of the provisions of the said Act

and the circulars issued by the Secretary( urban development).

The strong words used by the Chief Officer against the

Chairperson and the majority of the elected councilors perhaps

apply to the conduct and the role of the Chief Officer in the

present case. Ultimately, the Chief Officer accepted his lapses and

undertook to withdraw his order dated 5.5.2021 and to

implement resolution No.11. Having regard to the undertaking of

the Chief Officer, the Petitioner’s complaint dated 21.05.2021 to

the Director stands substantially redressed and can be now

formally disposed of by the Director.

47. From the perusal of the affidavit filed by the Chief Officer,

35 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

we are inclined to agree with Mr. Lobo that the Chief Officer

entertains an impression that he is supreme when it comes to the

administration of the Council, and the Chairperson and other

elected Councillors are virtually subservient or subordinate to

him. According to us, the Secretary (Urban Development) must

take serious note of the conduct of this Chief Officer and the

affidavit and reply filed by him and consider counseling him

about his powers and duties under the said Act and how he should

interact with the Chairperson and other elected Councillors of the

council.   The Secretary (Urban Development) must also consider

whether this Chief Officer should be shifted to some other

Council, having regard to his functioning in the present Council

and the affidavit/reply filed by him, making unsubstantiated

allegations against the Chairperson and the other Councillors.  

48.       The said Act requires the State to appoint a Chief Officer

to a Council. The larger question of whether such an officer has to

be a full-time officer without any other additional charge can be

gone into in an appropriate matter in the future. For the present,

we accept the statement of the learned Advocate General that the

Chief Officer will attend the SMC on all working days, in the

afternoon session i.e. between 2.30 p.m. to 5.30 p.m., so that the

immediate complaint of the Petitioners is redressed. The learned

36 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

Advocate General submits that presently,  the Administration is

involved in combating the pandemic. He submits that there is a

shortage of officers. He submits that eight other Councils have

Chief Officers holding additional charge of some other posts.

Having regard to all these factors, we do not deem it appropriate,

presently, to go into the larger issue as to whether the State

Government has to invariably appoint a full-time Chief Officer in

the Councils. 

49. For all the aforesaid reasons, this Petition is disposed of by

making the following order : 

(A)  The statement made by the learned Advocate General that

the Chief Officer shall report for duties at the SMC on all

working days in the afternoon session i.e. 2.30 p.m. to 5.30 p.m.,

is accepted.  The Respondents will have to take necessary steps to

ensure that there is compliance with this statement. 

(B) The statement made by the Chief Officer that he will

withdraw order No. SMC/2021-22/223 dated 5.5.2021, within

one week, is accepted.  The Chief Officer to issue formal orders

within one week. If, no such orders are issued, the order dated

5/5/2021 to stand quashed, without the necessity of further

reference to this Court. 

37 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

(C) The statement of the Chief Officer that he will implement

resolution No.11 adopted by the SMC in its meeting dated

7/5/2021 within one week, is accepted. The Chief Officer,

consistent with his statement/undertaking, will have to take steps

for implementation of the said resolution. 

(D) The statement made by the learned Advocate General

that the Director of Urban Development will dispose of   Case

No.10/798/2020-21/DMA/ Councillor/444 within 15 days from

22/07/2021, is accepted and the Director of Urban Development

to act based on the same. 

(E) The Secretary (Urban Development) to consider the

issue of retention of Shri Deepak Vaigankar, as Chief Officer of

the SMC, and comply with other directions in paragraph 47,

within 30 days from today and take appropriate decision on this

issue. A compliance report to be filed in this Court on or before

1

st

 September 2021.

(F) The Chief Officers of the Municipal Councils are

directed to discharge the duties imposed upon them under

Section 74 of the Goa Municipalities Act, 1968 and further,

comply with the directions contained in the Circulars dated

38 of 39 ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::

                                    WP-1362/2021 dt 26/7/2021          

10/5/2000 and 9/5/2001 in their interactions with the

Chairpersons of the Municipal Councils. 

50. There shall be no order as to costs. All concerned to act on

an authenticated copy of this order.

Smt. M.S. Jawalkar, J. M.S. Sonak, J.

39 of 39

SANTOSH S MHAMAL

Digitally signed by SANTOSH S MHAMAL

Date: 2021.07.26 11:01:24 +05'30' ::: Uploaded on - 26/07/2021 ::: Downloaded on - 30/08/2025 22:09:08 :::