PARESH PANDURANG SAWANT Vs. STATE

JUDGEMENT

(1.) Heard Mr. V.R. Tamba along with Mr. Vaman Gaonkar, learned Counsel for the petitioners, Mr. Pravin Faldessai, learned Additional Public Prosecutor for respondent no.1 and Mr. A.D. Bhobe, learned Counsel for respondents no.2 & 11.

(2.) Rule. Rule made returnable forthwith. By consent and at the request of the learned Counsel appearing for the parties, petition is disposed of at the admission stage. Learned Counsel appearing for the respective respondents waive service.

(3.) By above petitions, the petitioners have prayed for a limited relief to set aside the roznama order dated 28.11.2019, passed by the Deputy Collector and SDO, Sattari, Valpoi-Goa, which is passed without deciding the application of the petitioners raising preliminary objection on maintainability.