DATTU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ashwin Sakolkar, learned Advocate for the Petitioners, respective learned AGPs for the State-Respondent and Mr. Nishigandh Patil, learned Advocate for Respondent No. 2.

(2.) The learned Advocates for the parties jointly submit that since the points/issues raised in all these Petitions are similar, as such all these Petitions can be heard together and disposed off by a common judgment.

(3.) Rule. Rule made returnable forthwith. Heard all the Petitions finally with the consent of learned Advocates appearing for the parties.