SHRIRAM Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) This Court had heard Shri V.D. Salunke, learned Advocate for the petitioner and Shri K.M. Suryawanshi, Learned A.G.P. on 15-01-2015. The following order was passed while issuing notices to the parties.

(2.) Shri Salunke has thereafter contended today as follows :-

(3.) Shri V.D. Sapkal learned Advocate has appeared on behalf of some of the members of the respondent No. 4 Society, in response to the observations made in paragraph No. 17 of the order dated 15-01-2015 passed by this Court.