PRITHVIRAJ 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.) This Revision application is filed being aggrieved by the order dated 29.1.2010. passed by learned Joint Civil Judge, Senior Division. Ahmedpur in L.A.R. No.469 of 2005. thereby dismissing Land Acquisition Reference filed by the petitioners.