RAJEBHAU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned advocates for the petitioners in all these petitions as also the learned Government Pleader.

(2.) Rule in all the petitions. Learned Government Pleader waives service. Mr. Munde waives service for respondent no. 4 in writ petition no. 1906 of 2025.

(3.) Considering the peculiar circumstances and at the joint request of the parties from all the petitions, all these matters are being disposed of finally at the stage of admission.