DAMODAR R NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Abhijeet Gosavi for the Petitioner, Mr. Deep Shirodkar, Additional Govt. Advocate for Respondents No. 1 to 4 and 6 and Mr. H.D. Naik for the Respondent No.5.

(2.) Rule. Rule is made returnable forthwith with the consent and with the request of the learned Counsel for parties.

(3.) This Petition depicts a very disturbing state of affairs in so far as the elections to the Managing Committee of the Comunidade of Sancoale are concerned. The elections were duly notified and where scheduled to be held on 2 December 2018 at the meeting hall at Sancoale Communidade. There are minutes of what transpired on 2 December 2018 at the election hall, placed on record from pages 18 to 29 of the paper book. The minutes, amongst others, are signed by Shri Ravishekhar Nipanikar, Joint Mamlatdar II, Mormugao. The minutes are also signed by Shri Dattaraj K. Gauns Dessai, Mamlatdar of Qupem, who was the Presiding Officer for the elections scheduled on 2 December 2018.