Rafiq Khan S/O Ismil Teli vs State Of Rajasthan
2021 Latest Caselaw 3672 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 7731/2021

1.        Rafiq Khan S/o Ismil Teli, Aged About 48 Years, R/o
          Peeplai, Tehsil Bamanwas, District Sawai Madhopur.
2.        Zarina    Bano       W/o      Rafiq      Khan,       R/o     Peeplai,    Tehsil
          Bamanwas, District Sawai Madhopur.
                                                                        ----Petitioners
                                        Versus
1.        State     Of    Rajasthan,          Through          Principal       Secretary,
          Department Of Revenue, Secretariat, Jaipur.
2.        The Land Acquisition Officer Cum Sub-Divisional Officer,
          Bamanwas, District Sawaimadhopur.
3.        The Divisional Railway Manager, Jaipur Division, North-
          Western Railway, Jaipur.
4.        The Deputy Chief Engineer (Construction), North-Western
          Railway, Dausa.
                                                                      ----Respondents

For Petitioner(s) : Ms. Neetu Bhansali For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

12/08/2021

Learned counsel for the petitioners submits that the

compensation awarded to them is of much lower side.

In the opinion of this Court, the remedy lies before the civil

court for enhancement of compensation and for protection of

rights.

Granting liberty aforesaid to the petitioners to approach the

civil court, the writ petition is dismissed.

(2 of 2) [CW-7731/2021]

It is observed that if the petition is filed before the civil

court, the same shall be decided expeditiously.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/21

Powered by TCPDF (www.tcpdf.org)