RATNAKAR L. PARAB Vs. AGNELO D'SOUZA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel for the respondents.

(2.) BY this petition which is filed under Article 226 of the Constitution of India, the petitioners are seeking the following reliefs:

(3.) ON the other hand, the learned counsel for all the respondents have submitted that the petition has become infructuous, as various orders have been passed by this Court from time to time granting various reliefs and, as such, the petition, therefore, should be disposed of since the same has become infructuous. This, however, has been disputed by learned counsel appearing for the petitioners.