Rajasthan High Court - Jodhpur
Rishabh vs Union Of India (2025:Rj-Jd:732) on 7 January, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:732]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11941/2024
Rishabh S/o Rajeev Khullar, Aged About 38 Years, R/o 23,
Shyam Nagar, Pal Link, Jodhpur.
----Petitioner
Versus
1. Union Of India, Through The Secretary, Ministry Of Road,
Transport And Highway, Government Of India, New Delhi.
2. The Chief Engineer (National Highway), Public Works
Department, Government Of Rajasthan, Jaipur (Raj.).
3. The Prescribed Authority (Land Acquisition) And Sub
Divisional Officer, Rohet, Pali, District Pali, Rajasthan.
4. The Project Director And Executive Engineer, Public Works
Department, National Highway Block, Pali (Raj.).
5. The District Collector Pali, District Pali (Raj.).
----Respondents
For Petitioner(s) : Mr. Pradeep Swami
For Respondent(s) : Mr. Aishwarya Anand with
Mr. Tushar Jain for
Mr. Rajesh Panwar, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 07/01/2025
1. Learned counsel for the parties are in agreement that the controversy involved in the present case is squarely covered by a judgment of even date rendered by this Court in S.B. Civil Writ Petition No.12356/2024 (Jeta Ram V/s Union of India & Ors.).
2. In view of the submissions made above, the present writ petition is disposed of in terms of the judgment rendered by this Court in the case of Jeta Ram (supra).
(VINIT KUMAR MATHUR),J 316-SunilS/shahenshah/-
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