LAWS(BOM)-2021-11-334

VASANT MAHADEV CHAVAN Vs. STATE OF GOA

Decided On November 22, 2021
Vasant Mahadev Chavan Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard learned Counsel for parties.

(2.) Rule. Rule is made returnable forthwith by consent of learned Counsel for parties and is taken up for final disposal.

(3.) By this Petition preferred under Articles 226 and 227 of the Constitution of India, the petitioner seeks the following prayers: