(1.) THESE Writ Petitions assail the common Judgment passed by the Special Judge, North Goa, Panaji, dated 8th August 2003, dismissing the complaints filed by the petitioners for violation of human rights by the respondents in the respective petitions. These petitions are, therefore, decided by this common Judgment.
(2.) IT appears that the petitioner in Writ Petition No. 537 of 2003 had filed Special Case No. 1 of 2003, petitioner in Writ Petition No. 541 of 2003 had filed Special Case No. 2 of 2002, while petitioner in Writ Petition No. 542 of 2003 had filed Special Case No. 1 of 2001 and one Mary Rao had filed Special Case No. 1 of 2002. All these cases complained of violation of human rights by the respondents/accused named in the complaint cases respectively. The complainant Mary Rao in Special Case No. 1 of 2002 has not chosen to challenge the common Order passed by the Special Judge, North Goa, Panaji, dismissing the complaint cases as not maintainable.
(3.) AS stated the petitioners/complainants had filed their respective complaint cases in the Court of the Special Judge, North Goa, Panaji, alleging violation of human rights by the respondents/accused named therein. By virtue of Notification, dated 20th June 1995, the Government of Goa with the concurrence of the Chief Justice of the High Court at Bombay, in exercise of the powers conferred by Section 30 of The Protection of Human Rights Act, 1993, specified the District Court of Sessions North Goa and the District Court of Sessions South Goa to be the Human Rights Courts for North Goa District and South Goa District respectively for the purpose of human rights under The Protection of Human Rights Act. By a Notification, dated 27th July 2001, the Government of Goa in exercise of the powers conferred by Section 31 of The Protection of Human Rights Act, 1993, specified two Public Prosecutors as Special Public Prosecutors for the purpose of conducting cases in the Human Rights Courts for the North Goa District and South Goa District respectively.