OM PRAKASH KAWDUJI DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Mirza, advocate for petitioners, Smt. Wasnik, A. G. P. for respondent No. 1 and Shri Gawande, advocate for intervenor.

(2.) Rule. Made returnable forthwith. Heard finally with the consent of parties.

(3.) Learned A. G. P. for the respondents has supported the impugned order for the reasons recorded in the said order.