[2023/RJJD/002824] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 168/2020
1. Project Director, National Highways Authority, National Highways Authority Of India, Project Implementation Unit, 6-A-1, R.c. Vyas Colony, Bhilwara-311001.
2. Union Of India, Through Ministry Of Road, Transport And Highway, Government Of India, Through Secretary, Transport Bhawan-1 Parliament Street, New Delhi-110001
3. The National Highway Authority Of India, Through Chairman, G-5 And 6, Sector-10, Dwarka New Delhi.
4. The Prescribed Authority (Land Acquisition), Additional District Collector And Additional District Magistrate, Collectorate, Rajsamand (Raj.).
----Appellants Versus Babu Khan S/o Gulab Khan Pathan, Village Pathanwadi, District Rajsamand (Raj.).
----Respondent For Appellant(s) : Mr. Vinit Sanadhya.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE FARJAND ALI Judgment 30/01/2023 Learned counsel for the appellants submits that issue raised in the present appeal is squarely covered by judgment in Union of India & Ors. v. Mahaveer & Ors.: D.B. Special Appeal Writ No.936/2022, decided on 9.12.2022, whereby, the appeals arising from the similar order have been dismissed by Division Bench.
In view of the submissions made, following the judgment in Union of India & Ors. v. Mahaveer & Ors. (supra), the present special appeal is also dismissed.
(FARJAND ALI),J (ARUN BHANSALI),J 19-Rmathur/-
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