PRAMILA VILAS HANNURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule in both the Writ Petitions. It is made returnable forthwith. At the joint request of the parties, the petitions are heard finally at the stage of admission.

(2.) The petitioners in both these Writ Petitions are coming with following prayers :

(3.) The limited facts which are necessary to be mentioned are as follows: