LAWS(BOM)-2021-7-137

VIJAYANAND KANKONKAR Vs. STATE OF GOA

Decided On July 12, 2021
Vijayanand Kankonkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, learned Senior Advocate along with Mr. Myron Menezes D'Souza for the Petitioners, Mr. P. Faldessai, learned Additional Public Prosecutor for Respondent Nos.1 and 2, Mr. Sanman Keny, learned counsel for Respondent Nos. 3 and 4 and Mr. S. Arabekar, learned counsel for Respondent No.5.

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

(3.) This petition was initially instituted to question the proceedings commenced by notice No. SDM/TIS/MISC/Chimbel/ 2020/648 dtd. 24/2/2020 issued by the Deputy Collector and SDM, Panaji Goa ( Respondent No.2). Thereafter, the petition was amended to seek quashing and setting aside of the judgment and order dtd. 27/2/2020 made by Respondent No.2 in the said proceedings.