GANPATLAL MOHANLAL DAGALIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Respondents waive service. By consent, rule is made returnable forthwith and placed for final hearing.

(2.) BY this petition under article 226, the petitioners have challenged the continuance of requisition of their premises, which were requisitioned under the order dated 14th December, 1963. In view of the law laid down by the Supreme Court in Grahak Sanstha Manch & Ors. V. State of Maharashtra. JT 1994 (3) SC 474, rule is liable to be made absolute and accordingly, it is made absolute in terms of prayer clause (a). The State Government is directed to restore the possession to the petitioners on or before 15th December, 1996. No order as to costs.