NAGNATH 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 petitioner/applicant is the owner of land Survey No. 187 admeasuring 0.14 R, situated at Tuljapur, Dist. Osmanabad. The said land was acquired by the respondent for the purpose of market yard. Thereafter, land acquisition proceedings were initiated and final Award came to be passed.