SHEIKH AMIR Vs. COLLECTOR

JUDGEMENT

(1.) THE present Letters Patent Appeal has been filed against the order dated 3-10-2002 passed in M. P. No. 2678/1983 by learned Single Judge.

(2.) THE appellant challenged the order passed by Sub-Divisional Officer, Burhanpur, dated 25-8-1983 confirmed in appeal by Collector, Khandwa. By these orders, the sale deeds dated 1-5-1961 and 21-3-1973 were held void and the appellant directed to restore the possession. It was held in the said orders that the transactions of sale were prohibited transactions of loan as defined under Section 2-F "the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ke Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 (hereinafter 'act' ).

(3.) THE learned Single Judge dismissed the writ petition and maintained the orders passed by the Sub-Divisional Officer and Collector, hence this appeal.