LATIKA NARENDRA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this writ petition is to the order dated 03.10.2019 passed by the Additional District Magistrate, Jalgaon. Vide the impugned order, the Additional District Magistrate has directed to stay handing over possession of the agricultural land (Gut No.96/1) to the petitioners herein until decision of Regular Civil Suit (R.C.S.) No.8 of 2008 pending in the Court of Civil Judge, Junior Division, Raver.

(2.) The petitioners have purchased the land Gut No.96/1 in a public auction held on 24.04.2017. One Rupali w/o Chetan Paratne had obtained loan of Rs.25,00,000/- (Rupees Twenty Five Lakh) from

(3.) Shri V. D. Hon, learned Senior Advocate, appearing for the petitioners would submit that both the borrower and the guarantor tried to stall delivery of possession of the land to the petitioners. They have been unsuccessful in their such attempts. The son and the wife of the guarantor filed the suit for restraining him from transferring the land. It was a collusive suit. In 2015, the suit was dismissed in default. The suit, however, came to be restored.