SANJAY MUNJALI ZUNJARE Vs. STTAE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent. This is a letter petition. We had considered the contents of letter petition and its annexures. Heard the learned A.P.P.

(2.) We were at the very outset grossly dissatisfied with the manner in which the order was passed by the Divisional Commissioner. We, therefore, passed order on 28.8.2012 as follows:

(3.) On the next date of hearing i.e. on 29.8.2012, no affirmative instructions were received by learned A.P.P.