LAWS(BOM)-2008-3-345

ARJUN SHANKAR CHAVAN Vs. EXECUTIVE DIRECTOR

Decided On March 27, 2008
Arjun Shankar Chavan Appellant
V/S
EXECUTIVE DIRECTOR Respondents

JUDGEMENT

(1.) By consent heard finally.

(2.) The land of the Petitioner was acquired by the Respondent No.4 herein for the Ekraukh Upasa Sinchan Project Boramani.

(3.) The notices under Section 12(2) of the Land Acquisition Act were received by the Petitioner.