VAISHALI DILIP THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These civil applications in these writ petitions are filed by applicants named therein seeking direction to be given to petitioners to add them as party respondents.

(2.) These applications are being disposed of by this common order since they were heard simultaneously.

(3.) The applicant in Civil Application No.113/2021 is a citizen of Katol city. Whereas, applicants in other applications are elected municipal councillors of Katol Municipal Council.