MARTIN ALPHONSO Vs. STATE OF GOA AND ORS.

JUDGEMENT

(1.) Heard Mr. S. Gaonkar, learned Counsel for the Petitioners, Mr. D. Pangam, learned Advocate General for the respondent nos.1 and 3 and Mr. S. Desai, learned Counsel for respondent no.2.

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

(3.) Mr. P. Arolkar, learned Additional Government Advocate waives notice on behalf of the respondent nos.1 and 3 and Mr. S. Desai, learned Counsel waives notice on behalf of respondent no.2.