SARLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Advocates, the Petition is heard finally at the stage of admission.

(2.) Leave granted to add Hon'ble Minister for State, Rural Development Department as party respondent to the Petition.

(3.) By this Petition filed under Articles 226 and 227 of the Constitution of India, the petitioner has preferred this Petition seeking following relief :