ATHARV SHARAD THAKUR Vs. STATE OF MAHARASH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioners have put forth prayer Clauses (b) and (c), as under:-

(3.) We have considered the submissions of the learned Advocate for the Petitioners and the learned AGP who has vehemently opposed this petition on the ground that the reasons assigned in the Impugned order for rejecting the claim of the Petitioners, are justified and sustainable. Contention is that some of the entries are of Maratha and there are interpolations.