NELSON FRANCISCO CABRAL Vs. FRANCIS CABRAL

JUDGEMENT

(1.) Heard Mr. S. G. Desai, learned Senior Advocate with Mr. Virendra Parsekar for the Petitioners, Mr. D. Pangam, learned Advocate General with Mr. Deep Shirodkar, learned Additional Government Advocate for Respondent Nos.1, 3 and 5, Mr. S. N. Joshi, learned counsel for Respondent No.2 and Mr. A. D. Bhobe, learned counsel for Respondent No.4.

(2.) The Petitioners "Cabrals" challenge the abrupt exclusion of their houses bearing Nos. 474, 474A, 475, 475-B (said houses) from the area limits of the Corporation of the City of Panaji ( Corporation ) vide notification dated 4th February 2021, on the eve of the elections for which the polling is scheduled on 20th March 2021.

(3.) Taking into consideration the urgency made out, we issue Rule and with the consent of the learned counsel for the parties, we make the Rule returnable forthwith.