JOSEPH SIQUEIRA Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the respondents as also the Counsel for the intervenor. Rule, returnable forthwith and decided finally with the consent of the Counsel.

(2.) THIS writ petition has been filed by the Sarpanchas of various village Panchayats in the State of Goa, seeking the relief to call for the records of the respondents and examine the so called policy decision of the respondent No. 1 i. e. the State of Goa and also the Order dated 13. 12. 2006 passed by the State Election Commissioner, respondent No. 4 and for directions commanding the respondents to forthwith declare the programme of elections to 185 Village Panchayats, so as to fulfill the constitutional mandate and constitute the Panchayat bodies.

(3.) ACCORDINGLY , it appears that the State Government, respondent no. 1 placed before the State Election Commission, respondent No. 4 the policy decision and the State Election Commission, respondent No. 4 considered the same and passed the order dated 13. 12. 2006, which is impugned in this writ petition.