MOHSIN MISKEEN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petition filed under Article 226 of the Constitution of India seeks the following reliefs:

(3.) Briefly stated, the facts of the case are that the Petitioner is owner of Plot No. 9/26 pt. Old Survey No. 283/2B/2A, New Survey No. 4 /2B/2A, Majrewadi, Solapur (for short "the said plot").