RAHIL S.BHATKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Chaitanya P. Padgaonkar, learned counsel for the petitioner, Mr. Manish D. Salkar, learned Government Advocate for the respondents No. 1, 2 and 3 and Mr. Avinash Nasnodkar, learned counsel for the respondent No. 4.

(2.) Rule. Rule is made returnable forthwith with the consent of the learned Counsel for the parties and is taken up for final hearing.

(3.) By this petition, the petitioner has sought the following substantive prayer, which reads as under: