SHAMIM SAIFUDDIN SARKHOT Vs. JUGRAJ MIYACHAND JAIN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) With consent of parties, the petition is taken up for final hearing before admission.

(3.) By this petition, the petitioner is challenging the order passed by Judicial Magistrate First Class, Shrivardhan, on 19.12.2015, thereby directing the petitioner to pay fine of Rs. 25,000/ due to the State and compensation of Rs. 2,82,500/- due to the respondent No.1, within 30 days from the date of order and further directed to issue a warrant to Collector, upon failure on the part of the petitioner to comply with the directions.