MILINDKUMAR SADANAD VIKHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Subject-matter:

(2.) Rule. Rule is made returnable forthwith. With the consent of learned counsel for the parties, we have the Writ Petition heard for final disposal.

(3.) Heard Mr. Bandiwadekar, learned Senior advocate for the petitioner and Mr. V. M. Mali, learned AGP for the respondents-State.