RADHABAI VITHAL NARVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Sudesh Usgaonkar with Ms Rosette Pereira, learned counsel for the petitioners, Mr Devidas J. Pangam, learned Advocate General, along with Mr Prashil Arolkar, learned Additional Government Advocate for the respondents No.1 to 3 and Mr Shivan Desai, learned counsel for the respondents No.4 and 5.

(2.) Rule. The rule is made returnable forthwith with the consent of and at the request of learned counsel for the parties.

(3.) The challenge in this petition is to the Conversion Sanad dated