HANMANT PUNDLIKRAO BIRADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has put forth prayer clauses (B), (C) and (D), which read as under :-

(3.) We have considered the strenuous submissions of the learned Advocates for the respective sides. With their assistance, we have considered the Petition paper book and the affidavits-inreply filed on behalf of the State, dtd. 26/04/2024 and on behalf of Respondent No.3, dtd. 26/04/2024.