MAHARASHTRA STATE COOPERATIVE BANK LTD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard by consent of parties finally in view of urgency shown at admission stage.

(2.) The impugned order is passed by the Collector/Respondent No.1 dated 5 July 2012 pursuance to the order passed by this Court in Writ Petition No.291/2012 dated 1 March 2012.

(3.) The basic events as recorded in the earlier order are as under :