MADHAVI DATTATRAI THALY Vs. SECRETARY (LAW)

JUDGEMENT

(1.) Heard Ms. Tanvi Kamat Ghanekar, the learned Counsel for the Petitioner and Mr. D. J. Pangam, the learned Advocate General, who appears along with Mr. Shivadatta Munj, Additional Govt. Advocate, for the Respondents.

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

(3.) The Petitioner seeks a writ of mandamus to the Respondent-State Government to provide State Registrar-cum-Head of Notary Services (Respondent No.3) and the Office of SubRegistrar cum Civil Registrar and Special Notary (Ex-Officio), Tiswadi (Respondent No.4) the requisite book for recording of the opening of the closed wills, as is required under the Goa Succession, Special Notaries and Inventory Proceeding Act, 2012, (said Act).