GUNAJI RAMJI SURNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties and considering the nature of the controversy involved, the matter is taken up for final disposal.

(2.) Mr. Vasantrao Salunke, learned Counsel raised following objections :

(3.) Learned counsel for the petitioner was at pains to submit the use of a JCB could be employed in the agricultural field for a number of reason. Still, it was for the authorities to clearly demonstrate the specific alleged purpose for which the JCB was engaged by the petitioner and that, accordingly it was stationed in his field.