MAHARASHTRA SURAKSHA RAKSHAN AGHADI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is agreed by the leaned counsel appearing for the parties that both these writ petitions can be finally disposed of at the admission stage itself.

(2.) Rule. Learned AGP and advocates appearing for respective respondents waive service of Rule. With the consent of the parties, Rule is made returnable forthwith and heard.

(3.) Firstly we shall deal with Writ Petition No. 6749 of 2009.