ARUN BHADUJI BANSOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. RULE is made returnable forthwith and is heard finally by consent.

(2.) THIS is an application for review of Order dated 18th November, 2008 passed by this Court [Coram : D.K. Deshmukh & P.B. Varale, JJ] dismissing the Writ Petition No. 1927 of 2007.

(3.) HEARD learned Adv. Mr. P.D. Meghe for the petitioner and learned Asstt. Govt. Pleader Mr. T.A. Mirza for the respondents at length.