JANAK N. VYAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two writ petitions, invoking the Public Interest Litigation (hereafter 'PIL', for short) jurisdiction of this Court under Rule 4 (e) of the Bombay High Court Public Interest Litigation Rules, 2010 (hereafter "the PIL Rules", for short) raise common questions; hence, they are disposed of by this common judgment and order.

(2.) In PIL Petition (L) No. 5741 of 2022, instituted by Shri Janak N. Vyas (hereafter "Vyas", for short,) the following relief is claimed:

(3.) The facts leading to institution of PIL Petition (L) No. 5741 of 2022, in brief, are as follows: