SURYAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) On 24/8/2020, this Court had passed the following order:-

(3.) After the above order was passed, this matter was adjourned on various occasions at the behest of the Zilla Parishad. Finally, on 19/1/2023, we had passed the following order:-