DEVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned A.G.P. appearing for the respondent Nos. 1 and 2.

(2.) RULE. Rule made returnable forthwith.

(3.) In this writ petition, the application filed under Sec. 28-A of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act of 1984") is rejected. The only ground raised in the petition is that without issuing notice and granting opportunity of hearing to the petitioners, the application was rejected.