SAI MOHAN NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the Petitioners.

(2.) Rule. The Learned Additional Government Advocates, Mr. Arolkar, waives service of notice on behalf of Respondent Nos. 1, 3 and 4 and Mr. Priolkar, waives service of notice on behalf of Respondent No. 2. The Rule is made returnable forthwith by consent of the parties.

(3.) When the present matter was heard on 14/1/2026, parties were put to notice that an attempt would be made on the next occasion to dispose of the Writ Petition finally. On the same day, it was also directed that the State shall file its reply in the proceeding and shall keep ready the video recordings of the physical tests which are the subject matter of the present Petition.