Ramdev vs M.D. Raj.State Ind.Dev. And ...
2021 Latest Caselaw 18269 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 7045/2018

                                   Ramdev S/o Rugharam, By Caste Jat, R/o Village Rupasar, Tehsil
                                   Mundwa, District Nagaur Raj..
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.      The Managing Director, Rajasthan State                         Industrial
                                           Development And Corporation Ltd., Jodhpur.
                                   2.      The Land Acquisition Officer-Cum-Sub-Divisional Officer,
                                           Mundwa, District Jodhpur.
                                   3.      The Regional Manager, Rajasthan State Industrial
                                           Development And Corporation Ltd, Boranada, Jodhpur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Shailendra Gwala
                                   For Respondent(s)         :     Mr. Raghuveer Singh



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   02/12/2021

                                        The matter comes up on an application (IA No.01/21) for

                                   final disposal of the writ petition.

                                        Learned counsel for the parties jointly submit that the

                                   controversy is no more res integra and has been decided by the

                                   Division Bench of this Hon'ble Court in RIICO Vs. Jawarilal Jain

                                   (D.B. Special Appeal (Writ) No.173/2019) on 06.07.2020.

                                        For the reasons stated in the application, the same is

                                   allowed. The present petition is dismissed in light of the judgment

                                   of RIICO Vs. Jawarilal Jain (supra).



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

35-Zeeshan

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