XXX Vs. STATE OF GOA

JUDGEMENT

(1.) Rule returnable early. Heard finally.

(2.) We are inclined to dispose off present Public Interest Litigation, as this Court based upon the Article in newspaper and considering the requirements of the English translation of Portuguese Civil Code of 1869 (The Code) for various purposes, for the people at large, issued the notice to the State Government to ascertain the position of availability of the translated copy of the Code. The learned AGA appearing on behalf of the respondents, on instructions from Ms. Trupti Manerkar, Under Secretary (Law) has made statement that such translation of Code is not yet available, however, the submission is made that the State Government and will take the effective steps but as time is required and so also an expertise, therefore, more reasonable time be provided. We are inclined to accept the State Government s suggestions and submissions.

(3.) All concerned is to have required official translation of the Code at the earliest. We hope that the State Government will take the necessary steps and complete the process of translation and publish it in a official gazette within a reasonable time.