ADVOCATE ARIES RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the parties finally. The petitioner, (a party in person) in the petition dated 13/2/2017, prays as under:

(2.) This is on the foundation of Articles 174 and 226 of the Constitution of India. Art. 174(1) is reproduced as under:

(3.) The scheme and purpose of the above provisions are clear and elaborated in various judgments of the Supreme Court and recently in Nabam Rebia, and Bamang Felix Vs. Deputy Speaker and others (2006) (8) SCC 1. The power of the Governor to summon the assembly is well defined.