KISHAN D. KALANGUTKAR Vs. STATE OF GOA

JUDGEMENT

(1.) All the above petitions are taken up together by consent of the learned Counsel, as it is not in dispute that the issues involved in all the petitions are identical.

(2.) Heard Mr. S. D. Lotlikar, Senior Advocate appearing for the petitioners and Mr. Dattaprasad Lawande, learned Advocate General appearing for the respondents.

(3.) Rule. Learned Counsel appearing for the respondents waives service. Heard forthwith, with the consent of the learned Counsel.