PRAKASH NARAYAN GAUDE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr S. N. Joshi, learned Counsel for the Petitioners and Mr Manish Salkar, learned Government Advocate for the Respondents.

(2.) Rule. The Rule is made returnable immediately and heard forthwith with the consent of the learned Counsel for the parties.

(3.) The petitioners have invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India praying for the following reliefs:-