NARAYAN DEORAO GORE 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 9.3.2007, passed by learned Civil Judge, Senior Division, Omerga in L.A.R. No. 442 of 2005 (Old No. 485 of 1998), thereby dismissing Iand Acquisition Reference filed by the husband of the petitioner.