LAWS(BOM)-2015-3-360

GRAMPANCHAYAT, KHATWANI Vs. STATE OF MAHARASHTRA

Decided On March 04, 2015
Grampanchayat, Khatwani Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD .

(2.) RULE . With the consent of the parties, petitions are taken up for final disposal at admission stage.

(3.) THE grounds raised and the contentions put forth before this Court in all these petitions are identical and the challenge raised is also the same, as such, all the petitions are being taken up together and are being disposed of by common order.