ROSHAN LUKE MATHIAS Vs. VILLAGE PANCHAYAT OF CANDOLIM

JUDGEMENT

(1.) Heard Mr. Carlos Alvares Ferreira, learned Counsel for the Petitioner, Mr. Pankaj Vernekar, learned Counsel for Respondent No. 1 and Mr. Manish Salkar, learned Government Advocate for Respondent No. 2.

(2.) Rule. Heard forthwith with the consent of the learned Counsel for the parties.

(3.) This petition has been filed in public interest seeking writ of mandamus to the Respondent No.1 to comply with the obligation under Section 4 of the Right To Information Act, 2005.