BALAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, heard both the side for fnal disposal.

(2.) Present proceeding is fled by in all 36 persons for following reliefs :-

(3.) The learned counsel for petitioners was heard extensively in respect of the frst relief. When this Court expressed that the Court will not grant the said relief, then the learned counsel for petitioners on instruction submitted that the petitioners are not pressing for the said relief and to that extent the matter may be disposed of as withdrawn. He was then heard in respect of other reliefs.