ANTHONY F.Z. RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr C. Padgaonkar along with Ms V. Mahato, the learned counsel for the petitioner and Ms S. Kamat, the learned Additional Government Advocate for the respondents.

(2.) Rule. The rule is made returnable forthwith with the consent and at the request of the learned counsel for the parties.

(3.) The petitioner has approached this Court with the following prayers: