LAWS(BOM)-2008-5-69

LAXMAN ZIPRU GAWALI Vs. SPECIAL LAND ACQUISITION OFFICER

Decided On May 02, 2008
Laxman Zipru Gawali 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 hearing forthwith.