SANJAYKUMAR BHALCHANDRA PATIL Vs. STATE OF MAHARASHTRA THROUGH THE SECRETARY, COOPERATIVE, MARKETING AND COTTON INDUSTRY DEPARTMENT, MANTRALAYA, MUMBAI 32 & ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, with the consent of the parties.

(2.) Heard the learned Advocates for the petitioner and the respondents.

(3.) In this petition under Art. 226 of the Constitution of India, the petitioner is impugning the Loan Waiver Scheme for agriculturists formulated by the State of Maharashtra on 28.06.2017, on the ground that it is arbitrary and unconstitutional, for it demarcates an unreasonable distinction between the farmers, who have availed smaller loans vis-a-vis those whose loan liability is more.