KIRAN RAOSAHEB PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since the issues involved in all these Petitions are similar, we deem it appropriate to pass a common order.

(2.) In Writ Petition No.2527 of 2020, learned Counsel for Petitioners, on instructions, seeks leave to delete Respondents No.4 and 5. In Writ Petition No.4560 of 2019, learned Counsel for Petitioners, on instructions, seeks leave to delete Respondents No.5 and 6. In Writ Petition No.4561 of 2019, learned Counsel for Petitioners, on instructions, seeks leave to delete Respondents No.5 to 8. In Writ Petition No.4559 of 2019, learned Counsel for Petitioners, on instructions, seeks leave to delete Respondents No.5 and 6. In Writ Petition No.2526 of 2020, learned Counsel for Petitioners, on instructions, seeks leave to delete Respondents No.5 and 6. In Writ Petition No.2525 of 2021, learned Counsel for Petitioners, on instructions, seeks leave to delete Respondents No.5 and 6. The learned Counsel for the remaining Respondents in the above Petitions has no objection. Leave is granted. Amendments to be carried out forthwith. Reverifcation is dispensed with.

(3.) Rule. With the consent of the counsel for the parties, rule is made returnable forthwith and heard finally.