SANDEEP RAMAN PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two writ petitions have been heard together since the subject matter of challenge therein is common. This common judgment shall decide both the writ petitions.

(2.) A notice dated January 6, 2017 issued by the Under Secretary to the Government of Maharashtra, Urban Development Department is under challenge in these writ petitions and prayer is made for issuance of a writ of or in the nature of certiorari to quash and set aside such notice.

(3.) Writ Petition No. 5524 of 2017 is at the instance of 13 (thirteen) petitioners. Mr. Godbole, learned counsel has advanced arguments in support of this writ petition.