LAWS(BOM)-2013-6-34

BAHUJAN SAMAJ EDUCATIONAL & CULTURAL FORUM REPRESENTED THROUGH ITS PRESIDENT VINAY SHIRGAONKAR Vs. STATE OF GOA

Decided On June 11, 2013
Bahujan Samaj Educational And Cultural Forum Represented Through Its President Vinay Shirgaonkar Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. Lawande, learned Counsel appearing on behalf of the petitioners and Mr. Nadkarni, learned Advocate General, on behalf of the respondents in both the petitions.

(2.) By these Writ Petitions filed under Articles 226 and 227 of the Constitution of India, the petitioners have sought following reliefs :

(3.) In P.I.L. Writ Petition No. 3 of 2013, an additional relief is sought which is as under :