SHIVAJI TULSIRAM PACHPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Mr. Yawalkar, learned Addl. G.P. for respondent no.1 in all Writ Petitions waives notice. Mr. Shelke, learned counsel for respondent no.2 in WP/1743/2020 waives notice. Mr. Gude, learned counsel for respondent no.2 in WP/5947/2020 waives notice. Mrs. Reddy, learned counsel for respondent no.2 in WP/7247/2020 and WP/7248/2020 waives notice

(3.) Writ Petition No.1743/2020 is filed by the petitioners under Article 226 of Constitution of India inter alia praying for Writ of Certiorari for quashing and setting aside orders/communications dtd. 30/6/2010, 30/3/2011, 31/5/2013 and 30/6/2014 annexed at Exhibits-F, H, I and J respectively of the Under Secretary, Government of Maharashtra, Agriculture, animal Husbandry, Dairy Development Department and Fisheries Department and Circular dtd. 17/8/2010 issued by respondent no.2 Mahatma Phule Agriculture University, Rahuri.