PRADYUMNA MUKUND KOKIL Vs. STATE OF MAHARASHTRA AND ORS.
LAWS(SC)-2015-4-122
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
April 22,2015
Pradyumna Mukund Kokil
Appellant
VERSUS
State of Maharashtra And Ors.
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties at some length.
(3.) The facts which are not in dispute are that the appellant is the owner of the land admeasuring 37 acres of Survey No. 8/1, Village Deolali, Taluka Nasik, District Nasik, Maharashtra.;
(2.) Heard the learned counsel appearing for the parties at some length.
(3.) The facts which are not in dispute are that the appellant is the owner of the land admeasuring 37 acres of Survey No. 8/1, Village Deolali, Taluka Nasik, District Nasik, Maharashtra.;
Copyright © Regent Computronics Pvt.Ltd.