S RAJA NADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocates for the parties.

(2.) RULE. Rule made returnable forthwith and heard by consent of the parties. The respective Advocates waive service for respective Respondents.

(3.) In Writ Petition No.11203 of 2011 and other connected Writ Petitions an order passed by the Administrator and Divisional Commissioner, Konkan Division, Mumbai in Appeal Nos.455 to 483 and 496 of 2011 has been challenged. In these petitions an order was passed on 4 th January, 2012 which reads thus: