ADARSHA EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petitions are taken up for final disposal with the consent of both the sides.

(2.) These petitions involve common set of facts and common questions of law. As such, to avoid rigmarole, it would be appropriate to decide all the petitions by a common judgment.

(3.) Brief facts of each petition which would help for disposal of these petitions together can be summarized as under.