BERNARDO SILVEIRA Vs. STATE OF GOA

JUDGEMENT

(1.) RULE . Rule is made returnable and heard forthwith.

(2.) RESPONDENTS No.2 and 3 are the Secretary of Tourism and the Director of Tourism, Government of Goa, respectively.

(3.) WRIT Petition No. 3/2012 was filed as a public interest litigation. The allotment in favour of the petitioner under the said policy was challenged, inter alia, on the ground that a criminal case had been registered against him with the Calangute Police Station, being Criminal Case No. 11/S/12/B and that the same was pending before the Judicial Magistrate, First Class, at Mapusa, Goa. Paragraphs 9 and 10 of the Order of this Court in that writ petition read as under :