SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel appearing on behalf of respective parties. The petitioner claiming to be owner of transport vehicle of Tata make bearing registration No. MH-22/497, which was purchased by him under the Government Scheme being an educated unemployed youth, has questioned the action on the part of the respondent Nos. 1 to 7 in detaining his vehicle for commission of forest offence under the provisions of the Indian Forest Act, 1927 and has prayed for issuance of directions to the respondents to pay compensation of Rs. 2,58,500/- to the petitioner towards loss caused to him due to illegal withholding of his vehicle.

(2.) The petitioner claims that, upon a request made by the petitioner, Mahatma Fule Magasvargiya Vikas Mahamandal, Parbhani had sanctioned a loan of Rs. 3,01,432/- for purchase of Tata Tempo, against which he got possession of a Tata Tempo Transport vehicle on 2nd May, 1995, under the Self-employment Scheme floated for educated unemployed persons.

(3.) It is the case of the petitioner that, at the relevant time, he was residing separately from his parents and was residing at village Viregaon, Tq. Vasmat along with his wife, child, grand parents at the address mentioned in the cause title of the petition.