LILY THOMAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this common judgment, the above seven writ petitions are being decided as common factual and legal issues arise for consideration in these writ petitions. WP(C) 176/2004 i.e.Ms Lily Thomas Vs. State of Maharashtra & Ors is treated as the lead petition in which arguments were addressed by Ms.Lily Thomas, Advocate, who is the petitioner herself and also by the counsel for the petitioners in other writ petitions.

(2.) For facility of reference, the facts in detail in the lead case and the submissions made therein are being noticed. As regards other writ petitions, individual or peculiar facts as also particulars of the premises are noticed.

(3.) Having noted the facts and legal pleas raised in the lead petition as also the facts of individual petition, let us examine the same:-