PRABHAKAR MOHINIRAJ WABALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Longani, the learned Advocate for the petitioner, Mr. Patil, Mr. Deshmukh, the learned Senior Advocate appearing for Respondent No.5 and the learned AGP for the Respondent Nos. 1 to 4/State

(2.) Rule. Rule made returnable forthwith. With the consent of both sides, heard finally at the stage of the admission.

(3.) Civil Application No.437 of 2025 is filed seeking modification of order dtd. 23/9/2024 by which this Court had vacated the interim relief that was granted in the petition. Civil Application No. 8987 of 2021 is filed by the petitioner for fixing early date of hearing of writ petition and for directing the learned District Magistrate to maintain status quo as per order dtd. 10/12/2021.