BHAURAO MAROTRAO BHOYAR Vs. DIVISIONAL COMMISSIONER, AMRAVATI

JUDGEMENT

(1.) Heard Shri Anand Jaiswal, the learned senior counsel for petitioner, Shri Nandesh Deshpande, the learned counsel for respondent 6 and Shri C.A. Lokhande, the learned AGP for respondent 1 to 3.

(2.) Rule. Rule made returnable forthwith with consent.

(3.) The petitioner is an agriculturist who contends that in the year 2005 he executed a nominal saledeed qua 10 R agricultural land in favour of late Sudhakar Ganpat Bawane father of respondents 6 and 7 as security for a hand loan.