Project Director vs Nathu Banjara ...

Citation : 2023 Latest Caselaw 1198 Raj
Judgement Date : 30 January, 2023

Rajasthan High Court - Jodhpur
Project Director vs Nathu Banjara ... on 30 January, 2023
Bench: Arun Bhansali, Farjand Ali

[2023/RJJD/002805] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 136/2020

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

1. Nathu Banjara S/o Heera Banjaraaged, Aged About 52 Years, Resident Of Village Ravon Ka Kheda, Tehsil And District Railmagra, Dist. Rajsamand (Raj.).

2. Ramlal S/o Heera Banjara, Aged About 55 Years, Resident Of Village Ravon Ka Kheda, Tehsil And District Railmagra, Dist. Rajsamand (Raj.).

3. Badrilal S/o Heera Banjara, Aged About 50 Years, Resident Of Village Ravon Ka Kheda, Tehsil And District Railmagra, Dist. Rajsamand (Raj.).

4. Banshilal S/o Heera Banjara, Aged About 45 Years, Resident Of Village Ravon Ka Kheda, Tehsil And District Railmagra, Dist. Rajsamand (Raj.).

----Respondents 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.

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[2023/RJJD/002805] (2 of 2) [SAW-136/2020] 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 6-Rmathur/-

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