LAXMAN GANGARAM DODMANI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. P. Talaulikar, learned counsel for the Petitioners and Mr. P. Faldessai, learned Additional Government Advocate for Respondent Nos.1, 2 and 3.

(2.) The Respondent No.5 has already been deleted from the cause title. The Respondent Nos.4 and 6 are already served. Since, no relief as such is claimed as against the Respondent Nos.4 and 6, their presence may not be necessary for disposal of this petition.

(3.) We issue Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.