TUSHAR LAXMAN BHAKARE Vs. COLLECTOR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The respondent is the owner of the property admeasuring 3 Ha-39 Ares of land from Gat No.402 situated in Village Kalewadi, Tal. Indapur, District Pune.