MAHENDRA HIRAMAN MALLAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith, by consent.

(2.) ON an application made by the learned Advocate for the petitioners, he is permitted to delete respondent no. 6 in all the three petitions, from the array of the respondents.

(3.) ALL these three petitions have been filed by the petitioners, thereby challenging the action on the part of the respondent, State of Maharashtra, in cancelling the allotment of work of supply of prawn seeds and fish fingerlings, which was allotted to them by the Assistant Commissioner of Fisheries, Mumbai, vide letter dated 11th November 2008, and the letter dated 3rd December 2008 vide which the respondent no. 1 i. e. Principal Secretary, Government of Maharashtra, Animal Husbandry, Dairy Development and Fisheries Department, Mumbai, directed the respondent no. 2 i. e. Commissioner of Fisheries, Mumbai, to allot the said work to respondent no. 4 in Writ Petition No. 9/2009, respondent nos. 4 and 5 in Writ Petition No. 450/2009 and respondent no. 5 in Writ Petition No. 1058/2009.