LAXMIDAS THAKKAR Vs. STATE GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Respondents waives service. Heard finally by consent of parties.

(2.) This Petition is filed under Article 226 of the Constitution of India challenging the validity of Notification No. BRU 2011/C.R.(211/11) Ind. 10 dated 26 th May, 2011 issued by State of Maharashtra in relation to Respondent No.2 which has been declared as relief undertaking from time to time for last about 12 years.

(3.) In order to understand the grievances of the Petition, certain facts are necessary to be stated :