SHIVAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Arvind G. Ambetkar, learned Counsel for the Petitioner, Mr. A. P. Vanarase, learned Assistant Government Pleader for the Respondent-State. Considering the nature of litigation, we deem it appropriate to hear the parties inally and dispose of the Writ Petition.

(2.) Rule. Rule made returnable forthwith. With the able assistance of the learned Counsel for the respective parties we have gone through the annexures and of the Petition and the case laws relied upon by the parties. For the sake of convenience, we refer the parties as to their factual status.

(3.) SUBJECT MATTER: