RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By these petitions, the issues raised for the decision of this Court are as follows :

(3.) Learned Advocate for the petitioner has argued vehemently and at length that in the peculiarity of the facts of his case and relying upon reported judgments, the petitioner's case is fit enough to be entertained directly by this Court under its writ or supervisory jurisdiction without directing the petitioner to avail of the statutory remedy. According to the petitioner, remedy u/s 154 r/w section 154 (2A) of the M.C.S.Act is an alternate remedy.