GOEFFREY PETER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of learned Advocates for the parties, taken up for final hearing.

(2.) Petitioners have invoked extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, for quashing and setting aside the Prior Approval / Sanction dtd. 27/2/2015 issued by the Respondent No.2 i.e. the Competent Authority under Sec. 23(1)(a) of The Maharashtra Control of Organised Crime Act, 1999 (for short, "M.C.O.C. Act") and for other consequential reliefs.

(3.) Heard Mr. Subodh Desai, learned counsel for Petitioner in WP/957/2015, Mr. Tushar Khandare, learned counsel for Petitioner in WP/956/2015 and Mr. S.V. Gavand, learned A.P.P. for Respondents-State.