ERNESTO JOAO GUILHERME RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule.

(2.) By consent of the parties heard forthwith.

(3.) The Writ Petition is directed against the Order dated 9-8-2005 passed by the state whereby the petitioners Managing committee of Comunidade of Curtorim was removed and replaced by another Managing Committee of respondent Nos. 5 to 10 till the elections are held.