USHA SHRIRAM SONORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of learned counsel for the parties.

(2.) We are inclined to dispose of all these writ petitions as similar points are agitated so also the grievances are basically against impugned order dated 18.02.2017 / 28.04.2017. The petitioners contend that, no show cause notice was given to them prior to issuance of the impugned orders.

(3.) We are inclined to permit petitioners to make representations to the concerned respondents within a period of 10 days. The respondents to deal with the same as early as possible and preferably within a period of 2 weeks from the date of receipt of the representations.