SANGITA ULHAS GADILKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the oral judgment dated 20.01.2012 delivered by the learned Single Judge in this writ petition, an issue was framed and was placed before the Honourable The Chief Justice of this Court for reference to a larger bench. It was on these premises that our Bench was formed for answering the issue framed.

(2.) The following issue was formulated by the learned Single Judge :-

(3.) We have heard the learned advocates for the respective sides at length and have considered the Government Resolutions cited before us.