HASSAN ISMAIL DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent, rule made returnable forthwith.

(2.) IN view of the questions involved in both these writ petitions, to be decided is common and the respondents are identical though the petitioners are different, by consent, both the writ petitions are heard together and disposed off by this common Judgment.

(3.) IN both the writ petitions, the petitioners are seeking to grant issuance of mandamus directing the respondents to issue parole as well as furlough leave respectively on the grounds mentioned in the writ petitions. Since the authorities have not inclined to grant parole as well as furlough leave, they have come forward with the above writ petitions.