KESRINATH JAGANNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent rule made returnable forthwith and the petition is taken up on board for hearing. The respective counsels for respondents waive service of Rule.

(2.) By the present Writ Petition filed under Article 226 of the Constitution of India, the petitioners are seeking the following substantive reliefs in terms of prayer clauses (a) & (b) in paragraph-19:

(3.) The case of the petitioners can be summarized as follows: