KAMAJI MALHARI KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties.

(2.) Heard the learned Counsel for respective parties.

(3.) By way of the present petition the petitioners challenge award dated 07th July, 2006 passed by the learned Civil Judge, Senior Division, Pusad in Land Acquisition Case No. 520 of 2002.