NAMDEV BABAN MORE Vs. COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Both the learned Counsel appearing for the petitioners and the learned Government Pleaders appearing for the State submit that Civil Writ Petition (Stamp) No.92484 of 2020, be treated as main matter. The same is accepted.

(3.) Learned Counsel appearing for the petitoners submit that the facts and issues involved in Writ Petition (stamp) No.92484 of 2020, are similar and, therefore, relying upon the order dated October 29, 2020, the learned Counsel for the petitioners pray for ad-interim relief.