KENNETH IAN STEWART SILVEIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Laxmi Sawant for the Petitioner, Mr. Deep Shirodkar, learned Additional Government Advocate for Respondent No.1, Mr. S.N. Joshi, with Ms. S. Joshi for Respondent No.2 and Mr. Varun Bhandanker for the Intervenor.

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

(3.) On an urgent motion, this Public Interest Litigation was taken up for consideration on 20th March, 2020. On the said date, we made the following order :