BABURAO SIDHU JADHAV PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. MR. R. M. Patne, learned Assistant Government Pleader, appears and waives service of notice of rule on behalf of the state of Maharashtra. Mr. Uday Warunjikar, learned Counsel, appears and waives service of notice of rule on behalf of respondent Nos. 6 to 10 in Writ petition No. 7476 of 2002. Mr. H. G. Wakshe, learned Counsel, appears and waives service of notice of rule on behalf of applicants in the Civil Application no. 641 of 2003.

(2.) IN the facts and circumstances, both the matters have been taken up for final hearing forthwith.

(3.) WE have heard the learned Counsel for the parties.