ROHAN SHIRODKAR Vs. STATE OF GOA & ORS.

JUDGEMENT

(1.) Heard MR Y. V. Nadkarni, learned Counsel appearing for the petitioner, Mr. D. Lawande, learned Advocate General appearing for the respondents No.1 and 3 and Mr. S. N. Joshi, learned Counsel appearing for the respondent No.2.

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

(3.) The above PIL Writ Petition filed by the petitioner, inter alia, seeks for a writ of mandamus or any other writ directing the respondents to take steps to hold the elections for 185 Village Panchayats in the State of Goa, in terms of law, within the time specified in the relevant provisions of law.