BHAGWANRAO SAKHARAM SANAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both these petitions since on almost identical facts common question of law arises, both the petitions were heard together and they are being decided by this common judgment.

(2.) In Writ Petition No. 605 of 1994 rule and interim relief was granted to the petitioner on 11-3-1994. The Caveator-intervener one Shri Tejankar, represented by Shri V.G. Wankhede, learned Counsel for the intervener, however, filed civil application for vacating the stay and when the stay application came up for hearing the main petition itself was heard on merits by consent of parties.

(3.) In Writ Petition No. 2400 of 1994 with consent of the petitioner, respondent and the interveners represented by the learned Counsel Shri V. G. Wankhede, Rule was made returnable forthwith and the matter was heard by consent.