SAYAS NAGNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By the present petition under Article 226 of the Constitution of India, the Petitioner has put forth prayer clause- B', C and D as under:

(3.) Heard the counsels appearing for respective parties, Adv. V. S. Panpatte for Petitioner, Mr. P. K. Lakhotiya, AGP for Respondent No. 1 and Adv. V. C. Patil, h/f. Adv. U. B. Bondar for Respondent No. 2, Adv. G. A. Gadhe for Respondent Nos. 3 and 4, and Adv. R. D. Biradar, for the Respondent No. 5, at length. Besides oral arguments, the learned counsel for the Petitioner as well as Respondent Nos. 3, 4, and 5 have tendered written notes.