SOUMITRA VISHNU CHARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nihal Kamat, learned counsel for the Petitioner, Mr. D. Pangam, learned Advocate General for Respondent Nos.1, 2 and 3 and Mr. S. Kamat Malyeker, learned counsel for Respondent No.4.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned counsel for the parties. Learned counsel for the respective Respondents waive service.

(3.) In this case, the candidature of the Petitioner came to be cancelled on the ground that the Petitioner had failed to make complete and correct disclosure with regard to the pendency of criminal proceedings and conviction recorded against the Petitioner.