SHIVAJI LAKSHMAN MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed praying for the following substantive reliefs:

(2.) By an order dtd. 15/1/2025, this court had issued notice to the respondents also permitting hamdust. There is a bailiff's report recording that respondent nos.3 to 5 are served.

(3.) We have heard Mr. Dhokale, learned counsel for the petitioner, Learned AGP for Respondent no.1-State and Mr. Kotangle, learned counsel for respondent nos.2 and 3. Respondent nos.4 and 5 despite service are not appearing. We have accordingly taken up the proceedings for hearing.