DEEPA EDUCATION SOCIETY Vs. DADARAO BALKRISHNA NAGRALE

JUDGEMENT

(1.) This petition is taken up for hearing by consent, since motion for early hearing was made by the respondents.

(2.) In the Judgment and Order dated 18th September, 2002 passed in Writ Petition No. 3055 of 2002, this Court observed as follows:-

(3.) It is pertinent to note that said direction had become necessary since in the order prior to remand, a cryptic and unreasoned order granting relief was passed.