MUKUND 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.) These Revision applications are filed being aggrieved by the order dated 28-1-2010, passed by learned Civil Judge, Senior Division, Nilanga in L.A.R. No. 493 of 1998 and 494 of 1998, thereby dismissing Land Acquisition References filed by the petitioner.