The High Court by the impugned judgment upheldAct, 2018, except to the extent of quantum ofreservation provided under Section 4(1)(a), 4(1)(b)over and above 12% and 13% respectively asrecommended by Maharashtra ... State Backward ClassCommission. The writ petitions challenging theOrdinance XIII and XIV of 2014 as well as Act, 2014were dismissed as having become infructuous. Fewwrit petitions were also allowed and few detaggedand other writ petitions have been disposed of.