VIVEK BABU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has put forth the following prayers:-

(3.) This Petition is filed in the light of the judgment of this Court [ Coram : Ujjal Bhuyan (as his Lordship then was) & Madhav J. Jamdar, JJ.] dtd. 6/9/2021 in Writ Petition No.11627 of 2018 filed by the present Petitioner. There is no debate that since the said judgment attained finality, it is not open to any party to either try to interpret the said judgment or to add to it or dissent from the same. Suffice it to say that the prayers put forth by the Petitioner in Writ Petition No.11627 of 2018, will have to be read in tandem with certain paragraphs of the judgment, in order to ascertain the benefits that would be available to the Petitioner.