MARVIN S. GONSALVES Vs. STATE OF GOA

JUDGEMENT

(1.) THE above writ petitions filed under Articles 226 and 227 of the Constitution of India pertain to the same subject matter and involve common questions of facts and law and hence, are disposed of by this common judgment. In the Writ Petition No. 506/2009, the petitioners have prayed as under :

(2.) IN Writ Petition No.557/2009, the prayer are as follows :

(3.) LASTLY in Writ Petition No.657/2011, the following are the prayers: