SUDHEER P. DESAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. De Sa for the Petitioner and Mr. Shirodkar, learned Additional Government Advocate, for Respondent Nos.1, 2, and 3. For the order which is proposed to be made, the presence of Respondent No.4 is not necessary.

(2.) We issue Rule and with the consent of the learned Counsel for the parties, make the Rule returnable forthwith.

(3.) The challenge in this petition is mainly to the order dtd. 12/1/2022 by which the learned Deputy Collector and SDM, Pernem, Goa has dismissed the Petitioner's application for recusal dtd. 30/12/2021.