SACHIN OMPRAKASH BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to add Sub-Divisional Officer, Majalgaon as respondent no.4. Addition be carried out forthwith. Issue notice to respondent no.4. The learned A.G.P. waives service and causes an appearance on behalf of said respondent.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) By this petition, the petitioner has putforth prayer clauses (B), (D) and (E) as under:-