B.P. Dharmadhikari, J. - (1.) Nobody was present for the petitioner yesterday. Even today, there is no appearance for the petitioner.
(2.) We have yesterday and today looked into the papers with the help of Shri Deshpande, Advocate holding for Shri Parchure, learned counsel for respondent Nos. 1 & 2 and Ms. Mehta, learned AGP for respondent Nos. 3 & 4.
(3.) The learned AGP has fairly pointed out to this Court the order passed by the Minister on 03.07.2004, which holds that it is not necessary for the appellant therein viz., Smt. Rajani Shankar Misal, to pay 75% unearned income. She has also invited our attention to Government Resolution dated 08.09.1983. She points out that the Hon'ble Minister has looked into said resolution and thereafter reached a particular finding.;