BABAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By the first Writ Petition No.8474/2020, the petitioner has put forth prayer clause A, which reads thus:-

(3.) In the second Writ Petition No.8447/2021, the petitioner has put forth prayer clause A as under :-