BHASKAR VAMAN HARVALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Raghunandan, learned Counsel appointed under the Legal Aid Scheme for the appellants, and Ms. Susan Linhares learned Addl. Government Advocate for the respondents.

(2.) This appeal was admitted on 18.08.2005 on the following Substantial Questions of Law:

(3.) Today Mr. Raghunandan, learned Counsel for the appellants relying on the provisions of Section 100(5) of the C.P.C., urges framing of yet another additional substantial question of law in the context of the provisions of Section 30 of the Preservation of Trees Act, 1984 (said Act). The question proposed by him reads as follows: