RAMLAL M. TAYADE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) HEARD Shri Chopde, learned counsel for the petitioner, Mrs. Dangre, learned Additional Government Pleader for respondents No. 1, 2 & 5 and Shri Chandurkar, learned counsel for respondents No. 3 & 4.

(2.) WE find the controversy covered by adjudication in Writ Petition No. 1736 of 2011 dated 30th June 2011. Hence, for the reasons recorded in that order, present petition is also disposed of. No order as to costs.