ANUSAYA KANBARAO MANIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally with the consent of learned counsel appearing for the parties.

(3.) This is an appeal filed under Sec. 54 of the Land Acquisition Act, 1894 (the "said Act") read with Sec. 96 of the Code of Civil Procedure, 1908 challenging the Judgment and order dtd. 22/11/2007 passed by the Civil Judge, Senior Division, Pusad, Dist. Yavatmal in LAC No.372/2002.