LAWS(BOM)-2009-2-167

KARBHARI DAJI TUPAKE Vs. STATE OF MAHARASHTRA

Decided On February 24, 2009
KARBHARI DAJI TUPAKE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) HEARD learned Counsel.

(2.) GRANT of Award in relation to acquisition of 3 hectors and 80 R. from Gut No.38 acquired for canal is subject of challenge.