PURUSHOTTAM VYANKATRAO DEHEDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, the petition is taken up for final hearing at the admission stage itself.

(2.) The petitioner, namely, Purushottam Vyankatrao Dehedkar, who was of 87 years, filed the present petition under Article 226 of the Constitution of India and prayed as under :

(3.) During the pendency of the present petition, the petitioner expired and his heirs and legal representatives as petitioner nos. 1(A) to 1(F) have been brought on record, as per order of this Court passed on 4.8.2008 in Civil Application No. 8208 of 2008, who pursued the present petition.