NAMDEO G KALWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both the learned Counsel; Mr. Dalvi for the petitioner and Mr. Parshurami, Assistant Government Pleader for the respondents.

(2.) IN view of the limited controversy raised before us, the matter was adjourned twice to enable Mr. Parshurami to obtain the instructions and, if necessary, to file an affidavit-in-reply. He has obtained the instructions, but no affidavit-in-reply has been filed.

(3.) RULE. By consent, rule made returnable forthwith and heard Counsel.