SANDIP KISAN KHADSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Bhat, learned Counsel for the petitioner and Mr. Ahirkar, learned A.P.P. for the respondents.

(2.) Rule returnable forthwith. Heard finally by consent of the parties.

(3.) By this writ petition, the petitioner challenges action of the competent authority . respondent No.2 in not deciding the application dated 26.2.2007, by which he applied for parole for a period of 90 days on the ground of illness of his mother.