ANUJA Vs. THE STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) Writ Petitions No. 15369/2017, 15371/2017, 14951/2017, 237/2018 and 828/2018 are not on board, and are taken on board at the request of the learned counsel for the petitioners as according to them an identical issue is involved.

(2.) Heard.

(3.) Rule. with the consent of the parties petitions are taken-up for final disposal at admission stage.