VASSANT SITARAM PANDIT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable forthwith at the request of and with the consent of the learned Counsel for the parties. Learned Counsel for the respondents waive service.

(3.) The petitioner, by instituting this petition, has applied for the following substantive reliefs :