GANGARAM CHHABILDAS CHARITY TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Senior advocate Mr. Anturkar and learned advocate Mr. Bhokarikar.

(2.) At the outset Mr. Anturkar, on instructions, seeks leave to withdraw Writ Petition No.3144/2015.

(3.) Rule in rest of the Writ Petitions. It is made returnable forthwith. The learned advocates for the respective respondents waive service. At the joint request of the parties, the matters are heard finally at the stage of admission. Since the facts relevant for decision of all these petitions are common, these are being disposed of by this common judgment. For the sake of convenience the parties are hereinafter referred to by their names.