VISHNUPANT MOTBA KESARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This order will dispose of both the above mentioned writ petitions.

(2.) Parties and the issue involved in both the writ petitions being the same, those were heard together and are being disposed of by this common order.

(3.) Heard Mr. Manoj A. Patil, learned counsel for the petitioner; Mr. N. C. Walimbe, learned AGP for respondent Nos.1 and 2 in Writ Petition No.10159 of 2019 and Mr. A. B. Kadam, learned AGP for respondent Nos.1 and 2 in Writ Petition No.7197 of 2019; and Mr. S. C. Mangle, learned counsel for respondent No.3.