MADHAV BHIMRAO MENKUDALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. With the consent of both the sides the matter is heard finally at the stage of admission.

(2.) These are the Writ Petitions arising from peculiar state of affairs.

(3.) We have heard the learned Senior Advocates Mr.V.D.Sapkal and Mr.Rajendra Deshmukh who appear for the petitioners and Senior Advocate Mr.R.N.Dhorde for the respondent-acquiring body, extensively.