DEEPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to delete respondent Nos. 3 and 4/Zilla Parishad in WP No. 13093/2022, being a formal party. Deletion be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) We have considered the extensive submissions of the learned Advocates for the respective sides. Both the petitions are filed by Deepak for the reasons that we considered in this judgment.