SEJAL H. SATARDEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Pangam for the Petitioner and Mr. Pravin Faldessai, learned Addl. Govt. Advocate for Respondents No.1 and 2.

(2.) The main relief in this Petition is to direct the Respondents to comply with our order dtd. 8/7/2021, by which we had directed the Respondents to dispose of the Petitioner's representation within six weeks.

(3.) According to us, the Petitioner should not have filed a fresh petition. The Petitioner could have, possibly, initiated a motion for contempt against the Respondents for disobeying the clear directions contained in our order dtd. 8/7/2021.