JUDGEMENT
M.S.KARNIK, J. -
(1.)Rule. Rule is made returnable forthwith. Heard fnally with the consent of the parties.
(2.)The issues involved in these Petitions are common and therefore disposed of by a common judgment. However, Writ Petition Stamp No.11311 and Writ Petition No.1010 of 2021, though they challenge the same GR, considering the nature of that challenge, are dealt with separately.
(3.)These Petitions under Article 226 of the Constitution of India take exception to the Government Resolution bearing No.Contract / 1120 / Pra. Kra.106 / Na. Pu. 16-A Food and Civil Supplies and the Consumer Protection Department, Government of Maharashtra dated January 15, 2021 ('GR dated January 15, 2021' for short). In the alternative, the Petitioners have challenged various clauses in the said GR dated January 15, 2021. The details of the relevant clauses under challenge are set out in the later part of this Judgment.
THE CHALLENGE IN BRIEF :
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