GEORGINA F DO FIGUIREDO Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD. Leave to amend the petition by deleting the respondent No. 2. Amendment to be carried out forthwith. Rule. Rule is made returnable forthwith by consent.

(2.) THE learned Counsel for the petitioner has fairly submitted that the petitioner will restrict the petition to the extent of relief in terms of prayer clause (D ).

(3.) THE learned Counsel has also drawn our attention to the earlier decision of this Court in Writ Petition No. 477/2005 delivered on 16. 12. 2005 wherein, in view of the similar issues involved in the matter, the relief in the nature asked for in terms of prayer clause (D) was granted.