SHARDABEN JASHBHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BOTH the above Writ Petitions are allowed and disposed of in view of the Judgment passed in Writ Petition No.1067 of 2007 along with Writ Petition No.2108 of 2007. The Respondents are directed to deal with the applications filed by the Petitioners with the Corporation in accordance with law. In the facts of the case, there shall be no order as to costs.