XXX Vs. CHIEF SECRETARY, GOVT. OF GOA

JUDGEMENT

(1.) Miscellaneous Civil Application No.1539/2022(F) is allowed and the South Goa Advocates Association is permitted to intervene in this matter. This Miscellaneous Civil Application stands disposed of.

(2.) Miscellaneous Civil Application No.1538/2022(F) seeks certain directions concerning the Civil and Criminal Courts at Margao. This application is already served upon the learned Amicus Curiae and Mr. Salkar, the learned Government Advocate.

(3.) Presently, we are informed that the Civil and Criminal Courts building at Margao is virtually unusable for Court proceedings. Therefore, the Courts have been shifted to the District and Sessions Courts complex at Margao. This complex is already overburdened, therefore, it is extremely difficult for such Courts to function.