LAWS(BOM)-2022-8-75

ALLWYN JORGE Vs. STATE OF GOA

Decided On August 23, 2022
Allwyn Jorge Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. Kakodkar for the Petitioner. Mr. Shubham Priolkar, learned Additional Government Advocate appears for Respondent Nos.1 to 4. Ms. Nikhita Gaude, the Village Panchayat Secretary is also present in person.

(2.) Though, we had made it clear that we would dispose of this petition finally at the stage of admission, Mr. Priolkar requests that the matter may be posted for final hearing on some other date, if necessary, by considering petitioner's prayers for interim reliefs.

(3.) Ms. Nikhita, the Village Panchayat Secretary, who is present, states that the Panchayat will have no difficulties if the lock put up by the Medical Officer of the Primary Health Centre is opened and the petitioner and other senior citizens or members of the public are permitted to utilize the garden and recreational facilities.