ANUPMA JAI SHANKAR Vs. STATE OF GOA

JUDGEMENT

(1.) At the request of the learned Counsel appearing for the Petitioner, leave to implead South Goa District Disaster Management Authority, South Goa, Margao, as Respondent no. 3.

(2.) Amendment to be carried out forthwith.

(3.) Issue notice to the newly added Respondent no. 3. Mr. Vivek Rodrigues, learned Government Advocate waives service on behalf of the newly added Respondent no. 3.