ASHUTOSH GOVIND PRABHU DESSAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. L. Raghunandan, the learned Counsel appointed under the Legal Aid Scheme for the Petitioner and Mr. Salkar, the learned Government Advocate for the Respondents.

(2.) Though several of the grievances raised in this Petition appear to be personal to the Petitioner, taking into account the balance reliefs, this Petition was directed to be registered as a public interest litigation.

(3.) The Petitioner, by instituting this Petition, seeks the following reliefs :