SHRIRAM R. DESHPRABHU Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties. Sufficient time was granted to the parties to complete pleadings, and parties were put to notice that these matters would be taken up for final disposal at the admission stage.

(3.) As substantially common issues of law and fact arise in each of these petitions, with the consent of the learned Counsel for the parties, we dispose of these three petitions with a common judgment and order. However, Writ Petition No.356/2021 will be treated as the lead petition, and allowances will be made for the distinguishing facts in the other two petitions.