VITHAL BHASKAR THAKUR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Revision Application is directed against the order dated 13th July, 1999 passed by the respondent No. 1, the Special Land Acquisition Officer No. 1, uran, rejecting the petitioners' application dated 18th February, 1999 for making of a reference under section 18 of the Land Acquisition Act, 1894 (for short 'the Act)

(3.) At the outset, it may be stated that sub-section (3) has been added to section 18 of Act, in its application in the State of Maharashtra, by which any order made by Collector, on an application under section 18 of Act has been made subject to revision by the High Court as if the Collector were the Court subordinate to the High Court within the meaning of section 115 of the Code of civil Procedure 1908. As such the impugned order which has been passed by respondent No. 1 under section 18 of the Act is subject to revision by this Court.