RAGHOBA S. GAWADE Vs. GOA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard. Mr Lawande appears along with Mr P. Redkar for the Petitioner. Mr D. Pangam, learned Advocate General, appears along with Mr P. Arolkar, learned Additional Government Advocate for Respondent No.2.

(2.) Leave to amend the cause title by indicating Respondent No.3 with the correct name as Prashant Vasant Naik instead of Prakash Vasant Naik. Amendment to be carried out immediately.

(3.) The Petitioner seeks a writ of quo-warranto for removing Respondent No.3 as the Member/Pancha from the Village Panchayat of Mandrem, Pernem Goa.