TANVIR KADIR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. With the consent of the parties, heard both the sides finally at the admission stage.

(2.) The petitioner has approached this Court by invoking the jurisdiction under Article 226 of the Constitution of India and has put forth the following prayers :

(3.) The petitioner before us is an owner of Hyundai Excavator Machine bearing Sr. No. No. N604D00251, Engine No. 6H.2606/1720016 (Pokland) (hereinafter referred in short 'the said vehicle '). It is the case of the petitioner that he has purchased the said vehicle after borrowing loan from the private finance company by mortgaging the said vehicle. It is further contended that it is the only source of his livelihood. Since, the work of 'Gharkul Yojana ' of Gram Panchayat, Kuran was to be carried out under the government policy and for the construction of said houses, sand was required, the villagers from the said village agreed for excavation of sand from the river bed of Pravara river.