MAHADEV SADHU INGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr.Nikam, learned counsel for the Petitioners seeks liberty to delete Respondent Nos.3 and 4 from the cause title of the Petition. Leave to amend is granted. Amendment be carried out by 5.00 pm tomorrow. Re verification is dispensed with.

(2.) Rule.

(3.) Learned A.G.P. waives service for Respondent Nos.1 and 2. By consent of learned counsel for the parties, Petition is taken up for final hearing.