STATE OF MAHARASHTRA Vs. RUSTAMKHAN DAUDKHAN PATHAN

JUDGEMENT

(1.) LEARNED counsel Shri M.P. Badar is present for petitioner. None for respondents 1 and 2, learned APP Smt. Joshi for respondent no.3-State is present.

(2.) THE orders impugned in these revision applications are of similar nature and are arising out of similar facts and can be conveniently disposed of by a common order.

(3.) BEFORE I proceed further it may be stated here that during the pendency of these two applications the applicant had moved this Court for grant of permission to sell Tendu Leaves as the same were of perishable nature and gradually their value was being depreciated. This Court granted permission to sell the leaves and the order has been complied. Tendu leaves which are subject matter of Revision Application No. 166 of 2008 have been sold at Rs. 1000/- and Tendu leaves which are subject matter of Revision Application No. 167 of 2008 have been sold for Rs. 10,000/-. The amount has been deposited in this Court by applicants.