RANGRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this petition, the petitioner has put forth prayer clauses B and C as under :-

(3.) The petitioner has preferred this petition on 09.04.2018 for challenging the impugned order dated 31.01.2017 by which, an amount of Rs.3,46,931/- along with interest, is sought to be recovered from him..