SHRIKANT ADYAPRASAD TIWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) UNDISPUTEDLY, the matter in issue in the present Petition is fully covered by the decisions of this Court in Kondiba s/o. Dattarao Mirashe vs. State of Maharashtra and others [2003 (2) Mh. L. J. 432] and in unreported decision in the matter of Tukaram Tryambak Chaudhari vs. State of Maharashtra and others in Writ Petition No. 4632 of 1999 disposed along with various other similar petitions by Judgment dated 6. 5. 2004. In Kondibas case it was clearly held, thus:

(3.) FOLLOWING the said decision, the Division Bench in Tukarams case (supra) it was held that: