REHANA BANU BANKAPUR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr D. Lawande, learned Counsel along with Mr Jay Mathew, learned Counsel for the petitioners, Mr D. Pangam, learned Advocate General with Mr Deep Shirodkar, learned Additional Government Advocate for respondent Nos.1 and 2, Mr A.D. Bhobe along with Ms Annelise Fernandes, learned Counsel for respondent Nos.3 and 4 and Mr S. R. Rivankar, learned Senior Counsel with Mr Rama Rivankar, learned Counsel for Respondent Nos.5 and 7.

(2.) Mr. Lawande, learned Counsel for the petitioners, based upon instructions from the petitioners, states that the petitioners, for the present, would be satisfied if their applications under Sec. 23 of the Representation of the People Act, 1950 are considered and disposed of by respondent Nos.5 and 7 expeditiously.

(3.) Sec. 23 of the said Act reads as follows: