LAWS(BOM)-2022-1-288

SHESHRAO Vs. STATE OF MAHARASHTRA

Decided On January 31, 2022
SHESHRAO Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) Since both these petitions raise similar questions of law and facts, they are heard together and are being decided by this common judgment.

(3.) These petitions are directed against an order dtd. 31/1/2020, in file no. 2009/LNQ/CR-06, passed by respondent no. 3 Sub Divisional Officer (SDO) and Land Acquisition Officer, Nilanga, District Latur, thereby allowing Review Application filed by respondents no. 4 and 5 and their father Pandhrinath Laxmanrao Patil.