AUGUSTINO MASCARENHAS Vs. STATE OF GOA

JUDGEMENT

(1.) BY this Writ Petition, the Petitioner has sought the following reliefs: -

(2.) THE respondent no.3 has filed his affidavit in which he has taken following preliminary objections :

(3.) THE petitioner then filed Affidavit -In -Rejoinder, denying the statements made in the reply of the respondent no. 3, which are contrary to his case. He further states as follows : -