[2023/RJJD/002816] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 153/2020
1. Project Director, 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 Uderam Lohar S/o Nathu Ji, Aged About 55 Years, R/o Village - Khandel, Gram Panchayat Lapsiya, Tehsil Railmagra, 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 13-Rmathur/-
(Downloaded on 30/01/2023 at 11:44:21 PM)Powered by TCPDF (www.tcpdf.org)