LALA LAXMAN KIRDAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) In an identical situation, this Court, by Order dated 25.11.2013 passed in Civil Appeal Nos. 10624-10636 of 2013, held as under :-

(3.) Though the learned counsel appearing for the State submits that the said order has been passed having regard to the peculiar facts of that particular case and though, we find force in the submission made by the learned counsel for the State that in many of these cases, the appellants have actually not participated in any Freedom Struggle, however, taking note of the only fact that these cases arise out of the same batch of appeals, we feel that it may not be proper to take a different view. Therefore, these appeals are also disposed of in terms of the order referred above.