DNYANESHWAR LINGAPPA BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These petitions were admitted on 14/8/2018 and, upon completion of the pleadings, finally heard on 3/1/2025.

(3.) Learned counsel for the parties agree that common issues of law and fact arise in these three petitions, and therefore, they could be disposed of by common order. Learned counsel for the parties submit that Writ Petition No. 5109 of 2017 may be treated as the "lead petition".