CHANDRABHAN RUPCHAND DAKALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The captioned appeals carry challenge against the judgment dtd. 8/12/2008 passed by the High Court of Bombay Bench at Aurangabad in Writ Petition No.4361 of 1998 (Aurangabad), which was originally filed at Bombay Bench and numbered as WP No.2530 of 1982 (Bombay). In view of the nature of the case on hand, we make it clear that the expression 'appellant' is being used hereafter in this judgment will take in not only the present appellant but also his predecessor(s) who contested the subject matter or allied matters at any stage or any earlier occasion, unless otherwise specifically mentioned.

(2.) The facts, in succinct, necessary for the disposal of the appeals are as under: -

(3.) Heard the learned counsel appearing for the appellant, the learned counsel appearing for the contesting party respondents and the learned counsel for the State.