ANITA ANIL MORAJKA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Vithal Naik for the Petitioner and Mr. D.J. Pangam, learned Advocate General, who appears along with Mr. Suhas Parab, Addl. Govt. Advocate for the Respondents.

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner seeks a writ of Mandamus in terms of prayer clause (a) of the Petition, which reads as follows: