TUKARAM JANABA PATIL Vs. COLLECTOR

JUDGEMENT

(1.) Subject Matter : feeling aggrieved by the order dtd. 14/2/2019 passed by the Sub Divisional Oicer, Gadhinglaj division, Gadhinglaj, Dist. Kolhapur in Case No.LA/28A/SR/30/10 (New No. LAR/Sect.28-A/SR/15/8), the Petitioner has preferred this writ petition. An application under Sec. 28A of Land Acquisition Act, 1894 [hereinafter referred as "the Act" for the sake of convenience], filed by the Petitioner, has been turned down by the Respondent No.2 holding that the same was not supported with certiied copies. Hence, the Petitioner is before this Court. Considering the nature of litigation, we deem it appropriate to dispose of the writ petition inally by consent of parties.

(2.) Rule. Rule made returnable forthwith and by consent taken up for inal disposal.

(3.) Subject-matter Land :