CYNTHIA FERNANDES Vs. GOA LOKAYUKTA

JUDGEMENT

(1.) Rule. With the consent of Parties, Rule made returnable forthwith and heard finally.

(2.) The present Writ Petition impugns the order dtd. 9/9/2022 passed by the Goa Lokayukta [Respondent No. 1] in Proceeding No. 3/2022 wherein the Goa Lokayukta has passed an ex-parte ad-interim order issuing certain directions to Respondent No. 5 [Director of Municipal Administration].

(3.) On 6/10/2022, this Court had stayed the implementation and execution of the impugned order till further orders and issued notice to all the Respondents. Accordingly, all the Respondents are represented by their respective Advocates.