RAMA JAIWANT NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Lotlikar, Senior Advocate for the petitioner, Mr. Vahidulla, learned Government Advocate for respondent Nos. 1 to 3, Mr. V. Rodrigues learned Counsel for respondent No. 4 and Mr. Coutinho, learned Counsel for respondent No. 5.

(2.) Rule. By consent, heard forthwith.

(3.) By this petition under Article 227 of the Constitution of India, the petitioners have challenged the judgment passed by the Additional Director of Panchayat-l, Margao-Goa disposing of Panchayat Appeal No. 219/2006 and Panchayat Appeal No. 220/2006.