SUBHASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Learned Counsel for the revision applicant and learned A.G.P. for respondent No.1. Though respondent No.2 - Acquiring Body served, none appears for it.

(2.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(3.) This Civil Revision Application is filed being aggrieved by the judgment and order dated 14-06-2004 passed by learned 3rd Joint Civil Judge, Senior Division, Aurangabad in L.A.R. No. 550 of 2000, thereby dismissing Land Acquisition Reference filed by the revision applicant and also aggrieved by the judgment and order dated 11-12-2009 passed by the 4th Joint Civil Judge, Senior Division, Aurangabad in M.A.R.J.I. No. 755 of 2006 rejecting the application of the revision applicant for setting aside judgment and order dated 14-06-2004 in L.A.R. No. 550 of 2000 and for its restoration.