RADHAKISAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the matters are taken up for final hearing at admission stage.

(2.) These petitions involve similar set of facts and common question of law as such to avoid rigmarole are being disposed of by common judgment.

(3.) It would be convenient to have a glance on the facts of each petition. WRIT PETITION NO. 5164/2020 (SUPER AGRICULTURAL PRODUCE MARKET COMMITTEE, AURANGABAD)