AHMED KARIM BHAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) By the present writ petition the petitioners are challenging the Government order dtd. 18/07/2025 passed by the respondent No.1 appointing a Special Investigating Team (SIT) for investigation into certain issues referred to therein relating to functioning of respondent No 5 market committee.