LAWS(BOM)-2010-10-109

APPASAHEB Vs. STATE OF MAHARASHTRA

Decided On October 28, 2010
APPASAHEB Appellant
V/S
STATE OF MAHARASHTRA Respondents

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 19.8.2009, passed by learned Joint Civil Judge, Senior Division, Osmanabad in L.A.R. No.636 of 2000, thereby dismissing Land Acquisition Reference filed by the petitioner.