ARVIND VYANKATRAO TARAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard the matter finally by consent of the learned counsels appearing for the parties.

(2.) The Reference Court under Section 18 of the Land Acquisition Act has dismissed an application under Order IX, Rule 9 read with Section 151 of C.P.C for restoration of Land Acquisition Case No. 19 of 2001, on the ground that it is not maintainable, as the reference has been decided on merits by answering all the issues framed.

(3.) In Land Acquisition Case No. 19 of 2001, the Court decided all the issues after holding that the applicant and his counsel are absent and no evidence has been led to substantiate the claim on merits. This dismissal of reference was on 13.08.2012.