ISHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of the parties, the matters are taken up for final disposal at admission stage.

(2.) This batch of petitions can be disposed of by common Judgment in view of similar set of facts and involving common question of law.

(3.) The petitioners are challenging the orders issued by the State of Maharashtra, Department of Co-operation, Marketing and Textile vide No. [XXX] dated 27th January, 2020 and [XXX] dated 31st January, 2020. It would be convenient to reproduce the Government orders dated 27th January, 2020 and 31st January, 2020, which are in vernacular as under :