(1.) Rule. Rule returnable forthwith. With the consent of parties, Petition is taken up for final disposal at admission stage.
(2.) The petitioner claims to be owner of land bearing gat no.12 admeasuring 1 H 62 R situated at village Ramrai, Tq. Gangapur, Dist.Aurangabad which he has purchased from respondent no.7 for valuable consideration of Rs.20 lakh vide registered sale deed executed on 22/1/2010(which is hereinafter referred as said land).
(3.) According to the case set out by the petitioner, though the respondent no.6 has no right, title and interest in the said land, still he prepared a bogus document in respect of said land and secured the loan from Bank of Maharashtra. Towards unpaid loan of said Bank, the proceeding was filed against respondent no.6 before the Debt Recovery Tribunal, Aurangabad. In said proceeding, the said property of respondent no.7 was attached towards recovery of loan.