SAMEER D FADTE Vs. STATE OF GOA

JUDGEMENT

(1.) WE have heard the learned Counsel appearing for the respective parties.

(2.) THIS matter was listed before this Court for admission on 30. 07. 2009. On that day, we had issued notice to respondent nos. 2 and 3 returnable on 13. 08. 2009 for final disposal. Reason for such issuance of notice is obvious in the case on hand. Petitioner has filed this Writ Petition somewhere on 23. 07. 2009. Annexure 'e' (page 26) is the copy of the earlier Order passed by this Bench in Writ Petition no. 157/95 on 08/07/2002. There, two persons were shown as Petitioners, one Mr. Sameer D. Fadte and another Mr. Arvind Shirodkar. In this Writ petition, out of those two persons, Mr. Sameer D. Fadte is the petitioner. In due course of time, respondents were served. This petition was before this Court on 26. 08. 2009 and, on that day, Advocate for respondent nos. 2 and 3 sought two weeks time for filing of reply. Accordingly, the matter was deferred to 07. 09. 2009. Record shows that affidavit in reply dated 07. 09. 2009 was filed on behalf of respondent nos. 2 and 3 and affidavit in rejoinder dated 08. 09. 2009 was filed on behalf of the Petitioner. That is how this matter came up today before this Court.

(3.) IN view of the earlier Orders, we have heard the learned counsel at great length.