NAGRIK SAMANVYA SAMITI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) As per order passed on 11th March 2005, this Writ Petition is registered as Public Interest Litigation. The prayers in the Writ Petition are as follows:-

(2.) By order dated 11th March 2005, this Court directed issuance of notices to the respondents and then by order dated 7th April 2005, "Rule" came to be issued after hearing all the parties.

(3.) At the threshold, learned Advocate for the respondent Nos.6 and 7 raised objection that the petition cannot be treated as Public Interest Litigation and if it is considered as petition under Article 227 of the Constitution of India, it has to be placed before the learned Single Judge as per Chapter XVII Rule 18 of The Bombay High Court Appellate Side Rules, 1960.