SUMANT MADHAV NANNAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The crux of the petition, which runs into twenty-five pages, including amendment, can better be grasped by referring to few paras therein, which are quoted, for convenience, as follows:-

(3.) Probably, for collateral purposes, a grievance is made indicating at some appointments made by the respondent nos. 1 to 3 in the category of 'Persons affected due to acquisition of land for the purpose of Super Thermal Power Station at Durgapur in Chandrapur District' [Sup. Power Project, Durgapur], to show that persons recruited in this category though they were not fulfilling eligibility conditions. This aspect was, to some extent, touched in the body of petition, and has been highlighted by amendment.