RAJU GAJANAN KOPARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these petitions can be disposed of by a common judgment since the issue raised in these petitions is common and can be dealt with in this common judgment

(2.) Petitioners in these petitions are challenging the Notification which is issued by the respondents dated 19-8-2006 on various grounds under Article 226 of the Constitution of India.

(3.) Brief facts are as under:-