AMOL RAMBHAU ARJUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith. Mr. Tated waives service for respondents.

(2.) BY consent rule is heard at this stage.

(3.) IN this revision application, the petitioner is impugning the order of the Assistant Collector, Khanapur. Sub Division Vita, Dist. Sangli whereby the application made by him under section 18 of the Land Acquisition Act for making reference to the District Court has been rejected.