NAMDEV GENBA PARTHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With the consent of the learned counsel for the parties, Rule is made returnable forthwith.

(2.) By this petition under Articles 226 and 227 of the Constitution of India petitioner challenges the following orders:

(3.) In order to appreciate the challenges raised by the petitioner, at the very outset reference is required to be made to the following two circumstances: