BABULAL SAHEBRAO KAKADO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BOTH the counsel state that the controversy in this petition stand Concludeda by decision of this Court roported in Shri Siddeshwar saheakari Sakher Karkhana ltd and another v. State of Maharashtra and another, AIR 1084 Bombay 81]. For the reasons recorded in that judgment, this pstition must also fail.

(2.) ACCORDINGLY, rule is discharged but without any order as to costs. Rule discharged.