ARJUN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(3.) The revision petitioners/applicants are the owner of land Gut No. 316, admeasuring 1 Hector 31 R, situated at Village Bhabulgaon, Tq.Kallam, Dist. Osmanabad. The above mentioned land was acquired by the respondent for the purpose of percolation tank at Village Bhabulgaon, Tq. Kallm. Thereafter, land acquisition proceedings were initiated, and finally Award was passed.