LAWS(BOM)-2021-2-308

RAJAN MADATHIL Vs. STATE OF GOA

Decided On February 03, 2021
Rajan Madathil Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Ms. A. Agni, learned Senior Advocate with Ms. J. Sawaikar, learned counsel for the Petitioner in both these petitions, Mr. P. Faldessai, learned Additional Government Advocate for Respondents in WP No.579 of 2017 and Mr. D. Shirodkar, learned Additional Government Advocate for Respondents in WP No.1009 of 2015.

(2.) The learned counsel for the parties agree that the issues involved in both these petitions are substantially common and therefore, both these petitions may be disposed of by a common judgment and order.

(3.) In Writ Petition No.579 of 2017, Ms. Agni, learned Senior Advocate for the Petitioner has made the following three submissions:-