FAWIA MENEZES MESQUITA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard.

(2.) At the outset, Mr. Nadkarni, the learned Counsel for the respondents states that the prayer Clauses (A) and (B) are infructuous since the Government has withdrawn the Notification dated 10. 08. 2006.

(3.) Mr. Thali, the learned Counsel for the petitioners however prays for the relief in terms of prayer Clause (G) and prayer Clause (I) which read as follows :-