VISHN SAKHARAM LAHAMGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Advocate appearing on behalf of the Petitioner seeks leave to delete Respondent No. 2 from the above Petition. Amendment is accordingly allowed and the Petitioner is permitted to delete Respondent No. 2 from the cause title of the Petition. Amendment shall be carried out forthwith infront of the Associate.

(2.) Rule. With the consent of the Petitioner and Respondent Nos. 1, 3,4 and 5 rule made returnable forthwith and heard finally.

(3.) The above Petition is filed seeking following reliefs.