SUMAN SHRIRAM KAKAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) By consent heard finally.

(3.) The petitioners, in all these petitions, are seeking declaration of invalidity so far as the Government Resolution dated 5-8-2010 issued by the respondent No. 1 is concerned, contending that it is arbitrary and violative of Article 14 of the Constitution of India.