ANTONIO JOAO BOSCO LOBO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias for the Petitioners, Mr. D. Pangam learned Advocate General who appears along with Mr. Deep Shirodkar, Addl. Govt. Advocate for Respondents No.1 and 2 and Mr. Y.V. Nadkarni for Respondent No. 3.

(2.) The Petitioners, who claim to be the Gaunkars/ Jonoeiros/Jonkars and legitimate Components of the Comunidade of Serula, have instituted this Petition, seeking the following reliefs :

(3.) The perusal of Annexure "D" collectively referred to in the index as appearing on pages 204-213, indicates that there is no list as such of the amendments to the Code of Comunidades which are sought to be struck down. However, on pages 181-A, we find the following list :