FRANKY MONTEIRO Vs. INACIO FERNANDES

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias, learned Counsel for the petitioner, Mr. Amey Kakodkar, learned Counsel for the respondent No. 1, Mr. Ryan Menezes, learned Counsel for the respondent No. 2 and Mr. S.M. Joshi, learned Counsel for the respondent No. 3.

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

(3.) These two petitions have been filed by the petitioner who was the original petitioner before the respondent No. 3-Goa State Election Commission. He had filed a petition seeking disqualification of the respondent No. 1 as a member of the respondent No. 2 Village Panchayat of Loutolim. The respondent no. 1 was later elected as Sarpanch of the said Village Panchayat.