SURESH Vs. LAND ACQUISITION REHABILITATION OFFICER

JUDGEMENT

(1.) The petitioner is aggrieved with the order dated 08/10/2010 passed by the 1 st Additional District Judge, Khandwa dismissing the petitioner's reference under the Land Acquisition case in default for want of evidence.

(2.) Case of the petitioner is that the reference Court was required to answer the reference and it could not have been dismissed without answering it.

(3.) The coordinate Bench in the matter of Vinay Kumari Vs. The Land Acquisition & Rehabilitation Officer and others in W.P. No.17704/2015 vide order dated 5/11/2015 has held as under:-