MAROTI 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 226 and 227 of the Constitution of India, impugns the order dtd. 22/08/2017, passed by learned Civil Judge, Senior Division, Link Court, Mukhed, in Land Acquisition Reference No. 08/2004 (Old L.A.R. No.08/2003), thereby rejecting the land acquisition reference as the petitioner failed to adduce evidence.