ABHIJIT P. GOSAVI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Gosavi, the Petitioner in person, Mr. Rohit Bras D'Sa, the Petitioner in person in the letter petition and Mr. Raunaq Rao, the learned Counsel for the Intervenor - Victor Hospital. Learned Advocate General along with Mr. Faldessai, appear for the Respondents.

(2.) Rule. Rule is disposed of forthwith at the request of and with the consent of the learned Counsel for the parties.

(3.) A nationwide 21 days lockout is underway to battle the threat of COVID-19 virus. The two petitioners, whilst appreciating the purpose of the lock-down, had basically complained about inaccessibility to the essentials like groceries etc.