ANIL FONDU NAIK GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) RULE returnable forthwith. Heard by consent.

(2.) MR. Shirodkar, learned Addl. Govt. Advocate on behalf of deputy Director of Panchayat states that the petitioners' representation dated 30th October, 2007 would be decided within a period of one month from today. The Deputy Director shall communicate the order in writing to the petitioners immediately when passed. Rule is made absolute accordingly. The writ petition is disposed of.