AGNELO MACHADO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Ryan Menezes for the petitioner and Mr D. Pangam, learned Advocate General who appears along with Mr P. Arolkar, learned Additional Government Advocate for the State.

(2.) Mr Ryan Menezes, learned counsel for the petitioner states that the respondent no.4 - Panchayat has been served and also places on record the proof of service on the Panchayat. Mr Revelino Cabral - respondent no.5 is present. This means that service on respondent no.5 is also complete.

(3.) Accordingly, we issue Rule in this petition and make the Rule returnable immediately at the request and with the consent of the learned counsel for the parties and respondent no.5 who is present in person. The Panchayat is only a formal party in this petition.