VIJAY BABURAO THAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Petitions can be disposed of by a common order, since the Petitioners in both these Petitions are challenging the Government Resolution dated 20th April, 2007 and are also seeking appropriate writ, order and direction, directing the Respondents not to merge Pune Municipal Transport Undertaking and Pimpri Chinchwad Municipal Corporation under the provisions of the Companies Act, 1956.

(2.) Brief facts in a nutshell are as under:

(3.) Being aggrieved by the said decision and Government Resolution issued by the Government, both the Petitioners have filed the petitions under Article 226 of the Constitution of India. The Respondents have filed their AffidavitinReply. We have heard the Learned Counsel appearing on behalf of both the Petitioners and respective Counsels of the Respondents at length.