RAJESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the parties.

(2.) Since common issues arise in all these writ petitions they are being decided together by this common judgment.

(3.) For the sake of convenience, the facts in Writ Petition No. 1406/2019 are being referred to :