RAMESH GANPATI THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri R. B. Raghuvanshi. learned Counsel for the petitioners, Mr. E. P. Savant, learned Government Pleader for the respondents no. 1 to 4 and Mr. V. D Solunke, learned Counsel for the Intervenor.

(2.) INTERVENTION application is allowed.

(3.) RULE returnable forthwith with the consent of the parties. Mr. Savant, learned Government Pleader waives service for respondents no. 1 to 4.