DINKAR NILCONTA KAVLEKAR Vs. REVISIONAL AUTHORITY

JUDGEMENT

(1.) Heard Shri M. S. Sonak, learned Counsel appearing for the petitioners, Shri C. A. Ferreira, learned Asst. Solicitor General for the respondent no. 1 and Ms. S. Mordekar, learned Addl. Government Advocate appearing for the respondent nos. 2 and 3. Rule. Heard forthwith by consent of learned Counsels.

(2.) Learned Counsel appearing for the respective respondents waive service.

(3.) By consent of the learned Counsels, both the petitions are taken up together for final hearing considering that the nature of the dispute involved in both the petitions is common.