MOHAN VISHNU NAIK Vs. MAYURI M.NAIK

JUDGEMENT

(1.) HEARD Shri R. Menezes, learned Counsel appearing for the petitioner, Shri Pavithran A.V., learned Counsel appearing for respondent no.1 and Ms. Susan Linhares, learned Additional Government advocate appearing for respondents no.2,3 & 4.

(2.) RULE. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waive service.

(3.) SHRI R. Menezes, learned Counsel appearing for the petitioner has essentially assailed the impugned orders on the ground that the Women's Commission had no jurisdiction to pass the impugned orders. The learned Counsel has also taken me through the provisions of Section 11(1)(a) of the Goa State Commission for Women Act, 1996 and pointed out that the said Commission has invoked the said provisions of law to grant such relief which are not available. The learned Counsel further pointed out that as the Commission has acted without jurisdiction the impugned orders cannot be sustained and deserve to be quashed and set aside.