STATE OF MAHARASHTRA Vs. SARANGDHARSINGH SHIVDASSINGH CHAVAN

JUDGEMENT

(1.) Leave granted.

(2.) The facts of each case, which come up to this Court and especially those which are heard at length as appeals, have a message to convey. The message conveyed in this case is extremely shocking and it shocks the conscience of this Court about the manner in which the Constitutional functionaries behaved in the State of Maharashtra.

(3.) A writ petition was filed before Bombay High Court by Sarangdhar singh Shivdas singh Chavan - the first Respondent in this appeal. He described himself as an agriculturist by profession. The allegation in the writ petition is of illegal money lending against the second Respondent to the extent of charging 10% interest per month on the money lent.