SHIRISH S/O PRABHAKAR JATEGAONKAR Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED & ORS

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of learned Counsel for the parties, these petitions are heard finally at the stage of admission.

(2.) Mr Munde, learned Counsel appearing on behalf of the petitioners states that the petitioners are not pressing for the reliefs prayed for at prayer clause (B) to the petition and reserve their right for filing appropriate proceedings for the said reliefs. Accordingly, this writ petition is dismissed as withdrawn, vis-a-vis prayer clause (B) to the petition.

(3.) Since the relief claimed in all these petitions is similar, we deem it appropriate to decide all these petitions by this common judgment.