JAYRAJ DEVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent, rule made returnable forthwith and heard finally. The respective Advocates for the Respondents waives service of Rule.

(2.) On 22 nd December, 2011, the following order was passed in this Writ Petition:

(3.) Accordingly, the Petition is heard finally only on the question of maintainability of the Revision Application filed by the Petitioners. The merits of the controversy involved in the Petition are not gone into.