MOHANLAL CHUNNILAL Vs. STATE OF M P

JUDGEMENT

(1.) BY this petition, under Article 227 of the Constitution of India, Petitioner assails and challenges the correctness, validity and propriety of the Orders dated 1-7-1985 (Annexure P-14), passed by Sub-Divisional Officer and Order dated 5-5-1987 (Annexure P. 13), passed by the Collector, as an Appellate Authority.

(2.) BEING aggrieved by the said orders (Annexures P. 13 and P. 14) the petitioner has preferred this petition under Article 227 of the Constitution of India.

(3.) SHRI V. K. Jain, learned counsel for Petitioner, placing reliance upon the definition of "prohibited Transaction of Loan", as given in Section 2 (f), contends that as the transaction was not a prohibited transaction of loan, it being a out-right sale; no loan transaction was subsisted on the appointed day therefore and even, otherwise, as there was no evidence to support the plea raised by Respondent No. 4, the petition filed by Respondent No. 4 deserved dismissal.