LADU MAHADEV NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. N. Joshi, Advocate for the Petitioners and Mr. D. Lawande, Advocate General for the respondents.

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

(3.) Mr. A. Prabhudessai, learned Additional Government Advocate waives notice on behalf of the respondents.