Shivaji Education Society v. State Of Maharashtra

1. In view of the judgment, dated 15.12.2015 in Writ Petition No. 1740/2009, it would be necessary to dismiss this writ petition.

2. Hence, for the reasons recorded in the judgment, dated 15.12.2015 in Writ Petition No. 1740/2009, we dismiss the writ petition with no order as to costs.