ROHIDAS SONU VOLVOIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Vivek Rodrigues for the petitioners and Mr. Shubham Priolkar, learned Additional Government Advocate for the State.

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

(3.) In this petition, the petitioners have prayed for the following substantive reliefs:-