DEVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India praying for the following reliefs -

(3.) In 2004, the petitioner applied for loan of Rs.15,50,000.00to respondent No. 4 credit co-operative society and offered to mortgage his agricultural land towards the security. The petitioner signed the loan application form and other documents and applied for the loan. However, the petitioner was orally told that his loan application is rejected. Thereafter, the petitioner shifted to Pune. In the month of November, 2017, the petitioner came to know that his property, mortgaged for the alleged loan, is sold by respondent No. 4 society, in auction proceedings. The petitioner applied for certified copy of recovery certificate issued under sec. 101 of the Maharashtra Co-operative Socieites Act (hereinafter for short "the said Act ") along with other documents, under the Right to Information Act, by application dtd. 4/2/2017. Pursuant to the said application, the petitioner received documents i.e. loan application, loan account extract, application seeking recovery certificate, notice dtd. 15/9/2006, Roznama, acknowledgment of notice issued by respondent No. 4 society and the recovery certificate.