LAWS(BOM)-2013-3-32

ANAND M. MANDREKAR Vs. STATE OF GOA

Decided On March 07, 2013
Anand M.Mandrekar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the State.

(2.) By this petition which is filed under Articles 226 and 227 of the Constitution of India, the petitioner is seeking following reliefs:-

(3.) The brief facts are as under:-