SHEELAVATI VERNEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Shubhangi Sawant, learned Counsel appearing for the petitioner and Mr. Dattaprasad Lawande, learned Advocate General appearing for the respondents No.1 to 3.

(2.) Rule. Learned Additional Govt. Advocate appearing for the respondents waives service. Heard forthwith, with the consent of the learned Counsel.

(3.) The grievance of the petitioner is that though the respondent No.2 has assumed powers under Section 66(5) of the Goa Panchayat Raj Act, and reports have been sought from the respondent No.3 and other concerned Authorities, the proceedings have not yet been finally disposed of.