HARIDAS GANGARAM KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule Made Returnable Forthwith and Heard Finally by the Consent of the Parties.

(2.) By this petition, the petitioners have put forth prayer clauses A, B, C, and D, as under: -

(3.) We have considered the strenuous submissions of the learned advocate for the petitioners and the learned A.G.P. on behalf of the sole respondent. With their assistance, we have gone through the petition paper book and the record available.