VENKATRAO 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 filed under Article 227 of the Constitution of India, impugns the order dtd. 26/10/2017 passed by learned Civil Judge, Senior Division, Link Court, Mukhed, in Land Acquisition Reference No. 82/2004 (Old L.A.R. No.83/2003), thereby rejecting the land acquisition reference as the petitioner failed to adduce evidence.