MOTHER TERESA BALAKASHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned AGP waives notice for all the respondents. At the joint request of the parties, the matters are heard finally at the stage of admission and are being disposed of by this common judgment.

(2.) Though petitioners are different entities, the respondents are the same and petitioners are seeking the same relief in similar set of facts. With a view to avoid rigmarole, we are disposing of these petitions by this common judgment.

(3.) The petitioners are the public trust and societies registered under the relevant laws and were running child care homes under the relevant provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter the Act of 2000).