SHIVASHANKAR HALKAI Vs. SECRETARY

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1. Sri Krupa Sagar Patil, learned counsel accepts notice for respondent Nos.2 to 5. Notice to respondent Nos.6 to 7 is dispensed with at the request of learned counsel for the petitioner.

(2.) Though this Writ Petition is listed for Preliminary Hearing, by the consent of the parties, it is taken up for final disposal.

(3.) Heard the learned counsel for the parties.