SANQUELIM MUNICIPAL COUNCIL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Lobo for the Petitioners, Mr. D.J. Pangam, the learned Advocate General who appears along with Mr. Deep Shirodkar, Additional Govt. Advocate for Respondents No.1 and 2 and Mr. Kapil Kerkar for Respondent No.3.

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

(3.) Arguments were heard in this matter on 22nd July 2021 and the statements made by the learned Advocate General and the learned Counsel for Respondent No.3 were recorded in the order made on the very date, which read as follows :