PANDIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Though served, none appears for respondent No.3.

(3.) This petition impugns the order dtd. 24/10/2017, passed by learned Civil Judge, Senior Division, Link Court, Mukhed, in Land Acquisition Reference No. 96/2004 (Old L.A.R. No.97/2003), there by rejecting the land acquisition reference as the petitioner failed to adduce evidence.