DUMENA GOMES Vs. STATE OF GOA

JUDGEMENT

(1.) Reply filed by Respondent No.2 in Writ Petition No.595/2019 is taken on record.

(2.) Rule. Rule is made returnable forthwith. Heard learned Counsel for the parties.

(3.) This is the second round of the litigation, which the two writ petitioners of Writ Petition No.595/2019 and the sole writ petitioner of the accompanying Writ Petition No.546/2019, are fighting. For reasons unknown, all the three joined in a common action when they filed Writ Petition No.510/2017, but have separated today, to file the two captioned writ petitions.