RAJEEV SADASHIV Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

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

(3.) By this PIL Petition, preferred under Articles 14, 21 and 226 of the Constitution and under Ss. 94, 95 and 97 of the Goa Panchayat Raj Act, 1994, the petitioner seeks the following reliefs as set out in prayer clauses (a) and (b) of the said Petition. Prayer clauses (a) and (b) of Para 49 of the petition, read thus :