(1.) Heard Mr. Costa Frias, learned Counsel for the petitioners, Ms. M. Correia, learned Addl. Govt. Advocate for respondent nos. 1, 3, and 4, Ms. M. Monteiro, learned Counsel for respondent no.2 and Mr. A. Gosavi, learned Counsel for respondent no. 5.
(2.) Rule.
(3.) The rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.