GOVIND BAJIRAO NAVPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule in all the petitions. It is made returnable forthwith.

(2.) The learned Government Pleader and the learned advocates for the respective respondents waive service.

(3.) Common issues arise in all these petitions, including the public interest litigation and all the matters have been heard together. In order to avoid rigmarole, we are disposing of all these petitions and the PIL by this common judgment and order.