ASHOK SUVALAL LALWANI Vs. S. R. ABHALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) Petitioner is before this court seeking release of trucks bearing registration No. MH-04-CU-4520 and MH-12-AR-4141 containing bags of about 30 Metric Ton gram (harbara), detained by respondent authorities. The petitioner is a trader. Respondent No. 1 is District Marketing Officer, Maharashtra State Co-operative Marketing Federation Ltd., Ahmednagar. Respondent No. 2 is Tahsildar and Taluka Magistrate, Shevgaon. Respondent No. 3 is Krushi Utapanna Bazar Samiti, Shevgaon - Agricultural Produce Market Committee (APMC). Respondent No. 4 is sub agent (NAFED procurement center) - Jagdamba Mahila Grahak Shehkari Sanstha, Shevgaon in the premises of APMC, Shevgaon. Respondents No. 5 and 6 are the persons who purportedly submitted representation on 8 th May, 2020 with respondent No. 2 - Tahsildar seeking action against the trucks / trader. Respondent No. 7 appears to be an employee of APMC, Shevgaon who is supposed to have issued communication.

(3.) Respondents No. 5 and 6 appear to have submitted aforesaid representation alleging that there was a foul play by petitioner in bringing aforesaid trucks on the premises of APMC at Shevgaon with a view to sell gram to NAFED procurement center to have unlawful gains.