- (1.) Application for impleadment is allowed.
(2.) The learned Counsel appearing for the petitioners seek leave to withdraw the applications seeking permission to file review petitions. The applications are dismissed as withdrawn. Review Petition (C) No. 992 of 1998
(3.) By this review petition, the petitioner, viz., State of Maharashtra, is seeking modification of the direction contained in the judgment of this Court dated 27-2-1998 passed in (Ravindra Kumar Rai v. State of Maharashtra), 1998(3) Bom.C.R. 325 : 1998(3) S.C.C. 183. It is, therefore, directed that it should be treated as an application for modification instead of being treated as a review petition.;