LIBAN MARIA D'SOUZA Vs. STATE

JUDGEMENT

(1.) Heard Mr. Braganza, learned Counsel appearing on behalf of the petitioner, Mr. Dhargalkar, learned Additional Government Advocate appearing on behalf of respondent no. 1 and Mr. Kanekar, learned Counsel appearing on behalf of respondent no. 2.

(2.) Rule. Rule made returnable forthwith. By consent heard forthwith.

(3.) By this petition, the petitioner has challenged the orders dated 21/02/2013 and 06/05/2013 passed by the learned Deputy Collector and S.D.M. Mapusa Sub-Division Mapusa-Goa in case No. GLPC/ILL/MAP/12/2011.