MADHAVSING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In the first petition i.e. Writ Petition No.1851/2007, the Petitioner has put forth his prayers at clauses (B) to (E), which read as under :-

(2.) In the second petition i.e. Writ Petition No.1935/2007, the Petitioner has put forth her prayers at clauses (B), (C), (C-1), (C-2), (D) and (E), which read as under :-

(3.) We have considered the strenuous submissions of the learned Advocate for the Petitioners and the learned A.G.P. appearing on behalf of the State Authorities.