LAWS(BOM)-2022-4-29

VASANT Vs. CIRCLE OFFICER

Decided On April 08, 2022
VASANT Appellant
V/S
CIRCLE OFFICER Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard with the consent of the parties.

(2.) Since common question of law and facts is involved in both these petitions, they were heard together and are being decided by this common judgment.

(3.) Writ Petition No. 3974 of 2020 is filed for following reliefs-