MARIA A SILVEIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel on behalf of the petitioners and learned Additional Government Advocate on behalf of respondents no.1 to 4.

(2.) It is to be noted that Rule was issued and respondent no.5 was served. Thereafter, he had appointed Advocate. Neither Advocate nor the members of respondent no.5 appear before this Court.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioners are seeking the following reliefs :