TRAJANO DMELLO Vs. STATE OF GOA AND ORS.

JUDGEMENT

(1.) Heard Mr. Rohit Bras de Sa, learned Counsel appearing for the petitioner, Mr. A. N.S. Nadkarni, learned Advocate General and Mr. D. Lawande, learned Government Advocate appearing for the respondents No. 1, 2 and 4, Mr. S.S. Kantak, learned Senior Counsel appearing for the respondent No. 3, Mr. A.D. Bhobe, learned Counsel appearing for the respondent No. 5, Mr. Vibhav Amonkar, learned Counsel appearing for the respondent No. 6, Mr. Pankaj Vernekar, learned Counsel appearing for the respondent No. 7 and Mr. Amey Kakodkar, learned Counsel appearing for the respondent No. 8.

(2.) Rule. Heard forthwith, with the consent of the learned Counsel. Learned Counsel appearing for the respondents waive service.

(3.) We have extensively heard Mr. Rohit Bras de Sa, learned Counsel appearing for the petitioner, Mr. A. N.S. Nadkarni, learned Advocate General along with Mr. D. Lawande, learned Government Advocate appearing for the respondents No. 1, 2 and 4, Mr. S.S. Kantak, learned Senior Counsel appearing for the respondent No. 3, Mr. A.D. Bhobe, learned Counsel appearing for the respondent No. 5, Mr. Vibhav Amonkar, learned Counsel appearing for the respondent No. 6, Mr. Pankaj Vernekar, learned Counsel appearing for the respondent No. 7 and Mr. Amey Kakodkar, learned Counsel appearing for the respondent No. 8.