MANUEL BORGES Vs. GOA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Both these Petitions are decided by this common judgment as they challenge the same notification bearing no. 4/64/Reservation Z.P./-2025-26/SEC/197 dtd. 6/11/2025 issued by the Goa State Election Commission providing reservation of seats for General Elections to the South Goa, Zilla Panchayat.

(2.) Heard Mr. Kantak, learned Senior Advocate appearing for both the Petitioners, Mr. Somnath Karpe, learned Advocate appearing for the Respondent no. 1, Mr. Devidas Pangam, learned Advocate General appearing for Respondent nos. 2 and 3 and Mr. Naik, learned Counsel appearing for Respondent no. 4.

(3.) With consent of the parties, the Petitions are decided finally, hence 'Rule'. Rule is made returnable forthwith.