SWANUBHUTI JEEVRAJ JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to correct the description of Respondent No. 5, in order to mention the Department of Social Justice and Special Assistance, through its Secretary. Correction to be carried out forthwith.

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

(3.) The Petitioner has put forth prayer clauses 5.1, 5.2, 5.3, 5.4, 5.5 and 5.6, as under :