OBEROI CONSTRUCTIONS PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPLICATIONS by way of praecipe in Writ Petition Nos. 1957, 1578, 1722, 2196, 2032, 2033, 2034, 2315, 2418, 2937, 2971 of 2006 and PIL 96 of 2006 have been filed by different petitioners praying for certain interim directions in view of the fact that their writ petitions have been dismissed by the judgment of this Court dated 24th March, 2008. These applications are taken on record and marked 'X' for identification.

(2.) WE have heard the learned counsel appearing for the parties at some length.

(3.) THIS order will also cover all other connected cases even where applications are not filed.