JALINDAR SADASHIV HIRDE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) While considering the submissions of the learned Advocates for the respective sides on the Civil Application, the learned Advocates have stated that the petition itself could be heard at this stage, since this Court has passed an order on 2.11.2017, thereby admitting the Writ Petition and granting interim relief as per paragraph Nos.5 and 6, set out in the said order.

(2.) In the above backdrop, I have considered the submissions of the learned Advocates on the Writ Petition itself by taking it up for final hearing by consent.

(3.) Though Shri Patil, learned Advocate for the petitioners, learned AGP on behalf of respondent Nos.1 to 4 and Shri Hon, the learned Sr. Advocate on behalf of respondent No.5, have canvassed their submissions in extenso, I find that only two issues have been raised in this petition for my consideration, which are as under:-