SHUDHIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule returnable forthwith. Heard finally by consent of learned Counsel for the rival parties.

(2.) All these writ petitions are being disposed of by this common judgment and order in view of the common question of law involved therein. The question of law that falls for consideration is as under:

(3.) For convenience, following details in the form of chart are reproduced, which are relevant for the purpose of decision in these writ petitions.