RAJENDRA P SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) I had dismissed this petition and the order dated 23.01.2008 reads thus :-

(2.) The reasons for dismissing the Writ Petition are these:

(3.) The Writ Petition is directed against an order dated 18.12.2007 which has been passed by the Appellate Authority namely Minister of Home, Government of Maharashtra. By the order delivered on 18.12.2007, the Appellate Authority has dismissed the petitioners' Appeal and confirmed the order passed by the Deputy Commissioner of Police, Greater Bombay dated 10.9.2007.