BHIMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition was heard from time to time. Various directions were issued and various affidavits have been filed by different officers. Information on various points is placed on record. This petition can be disposed of finally as pleadings are complete in all respects.

(2.) Rule. Rule is made returnable forthwith and is heard by consent.

(3.) Perused the record.