(1.) Heard Mr. Kamat, learned Counsel for the petitioners, Mr. Mahambrey, learned Additional Government Advocate for respondent nos.1 to 3 and 9, Mr. Diniz, learned Counsel for respondent no.4, Mr. Shirodkar, learned Counsel for respondent no.5, Mr. Menezes, learned Counsel for respondent no.6 and Mr. Bhobe, learned Counsel for respondent no. 8.
(2.) By this petition, the petitioners have sought the following reliefs :
(3.) Briefly, the facts leading to filing of the present petition are as under :