ANNASAHEB TULSIRAM KHARAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, the Learned Counsel for the Petitioner Mr. Deshmukh seeks deletion of the Respondent No.4. The said Respondent is accordingly allowed to be deleted at the risk of the Petitioner.

(2.) Rule. With the consent of the Learned Counsel for the parties made returnable forthwith and heard.

(3.) The Writ Jurisdiction of this Court is invoked against the order dated 11.3.2014 passed by the Deputy Collector, Land Acquisition No.11, Krishna Khore Project, Solapur. By the said order, the application filed by the Petitioner under Sec. 28A of the Land Acquisition Act, 1894 (for short the said Act), came to be rejected.