LAWS(BOM)-2008-8-485

RAGHUNATH HAIBAT BHOITE Vs. SPECIAL LAND ACQUISITION OFFICER

Decided On August 14, 2008
Raghunath Haibat Bhoite Appellant
V/S
SPECIAL LAND ACQUISITION OFFICER Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Assistant Government Pleader, for the respondents.

(2.) Rule.

(3.) The learned Assistant Government Pleader, waives service. By consent of the parties, Rule made returnable forthwith and taken up for final hearing.