YESHWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) At the outset, we accept an unconditional apology tendered on behalf of Respondent No.2 for not providing the instructions within time to the learned AGP for drafting a reply to this petition. Unconditional apology has been tendered before us with a request not to award costs for the past lapses as was indicated by this Court in its order dated 4th of April, 2008. Respondent No.2 is present in person and we accept the unconditional apology.

(3.) This petition under Article 226 of the Constitution of India prays for the following reliefs: