MUKUND BALVIRSING THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) We have heard Mr. P.N. Kutti learned counsel appearing on behalf of the petitioner and Shri K.G. Patil learned AGP appearing on behalf of respondents 1 and 2. The limited relief which the petitioner has sought for in this Petition is to decide the application/representatin dated 7.5.2007 which is annexed to this Petition as exhibit A. In the light of the limited relief which the petitioner has sought for in this Petition we deem it appropriate to decide this Petition finally at the stage of admission.

(3.) Shri Patil learned AGP appearing on behalf of the respondents states that the aforesaid application/representation dated 7.5.2007 is pending adjudication before respondent no.2 and the same would be decided in accordance with law within a period of eight weeks from today. We accept the aforesaid statement as an undertaking to the Court.