LAWS(BOM)-2025-5-71

GOA FOUNDATION Vs. STATE OF GOA

Decided On May 08, 2025
GOA FOUNDATION Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias who appears with Mr. Shane Coutinho and Ms. Barbara Andrade, Advocates for the Petitioners in WP No. 403 of 2022, Mr. Neehal Vernekar, Additional Government Advocate for the Respondent-State in WP No. 403 of 2022 and PILWP No. 32 of 2022, Mr. Raviraj Chodankar, Central Government Standing Counsel for Respondent Nos. 3 and 4 in WP No. 403 of 2022 & PILWP No. 32 of 2022, Mr. Shivan Desai who appears with Ms. Maria Costa Viegas and Ms. Riya Amonkar, Advocates for Respondent Nos. 5, 6, 7, 9, 10, 13, 16, 17 and 19 in WP No. 403 of 2022 and for Respondent No.12 in PILWP No. 32 of 2022, Ms. P. Kakodkar, Advocate for Respondent Nos. 11 and 12 in WP No. 403 of 2022, Ms. Norma Alvares, Senior Advocate who appears with Ms. Malisa Simoes and Mr. Om D'Costa, Advocates for Petitioner in PILWP No. 32 of 2022 and for Applicant in MCA(F) 1635 of 2024 and Mr. Balkrishna Sardessai, Advocate for Respondent No. 15.

(2.) Rule. With the consent of the learned Advocates for the parties, petitions are heard finally.

(3.) These petitions have been filed seeking the following reliefs: