PURSHOTTAM V.DESSAI Vs. PRAKASH NAIK GAONKAR

JUDGEMENT

(1.) Heard Mr. Sudin Usgaonkar, learned Senior Counsel appearing for the petitioners. None for the respondents though served.

(2.) Rule. The notice issued to the respondents indicate that the petition may be disposed of finally at the stage of admission. None appeared for the respondents despite of the opportunities given. Hence, the matter was taken up for consideration.

(3.) The challenge in the above petition is to an order dtd. 29/4/2015 whereby an application filed by the respondent nos. 1 and 2 to be impleaded in the proceedings pending before the learned Reference Court for apportionment of compensation under Sec. 30 of the Land Acquisition Act, 1894 came to be allowed.