MAHESH SITARAMJI PUROHIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition in public interest is filed by Editor of a local newspaper to bring to the fore irregularities in awarding transportation contract for goods meant to be distributed in the targeted Public distribution System (PDS).

(2.) Notices were issued to the respondents, who have appeared through the learned AGP.

(3.) We have heard both the learned advocate for the petitioner, the learned AGP for respondents No. 1 to 3-AF, and also the learned Advocate for the intervenor. In view of the issues raised, the petition is admitted and immediately taken up for final disposal by consent.