FAUZAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, in public interest, has approached this Court with following prayers :

(2.) The petitioner is seeking adjudication of following issues :

(3.) The petitioner claims that the evil of money lending by unregulated financial sources, individuals is haunting the farmers, agriculturists, non-agriculturists in the State of Maharashtra. He claims that having noticed and read about large number of suicides by debt-ridden victims in the State of Maharashtra, he is compelled to file the present PIL.