KHALIL RAZAK SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE by consent. Rule made returnable forthwith.

(2.) PURSUANT to a report dated 8th November, 2000 published in Bombay Edition of the Indian Express Newspaper dated 9th November, 2000 a Division Bench of this Court comprising of G. D. Patil and A. M. Khanwilkar, JJ. , on 29th November, 2000 passed the following order.

(3.) PURSUANT to the order dated 29-1-2000, the present writ petition was registered by the office. In compliance to the said order and the order passed by us on 21-2-2001 six affidavits were filed. Their details are as under: