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Project Director, National ... vs Permanent Lok Adalat, Bhilwara
2021 Latest Caselaw 14 Raj

Citation : 2021 Latest Caselaw 14 Raj
Judgement Date : 4 January, 2021

Rajasthan High Court - Jodhpur
Project Director, National ... vs Permanent Lok Adalat, Bhilwara on 4 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9612/2020

1. Project Director, National Highways Authority, National Highways Authority Of India, 59-B, Bapu Nagar West, Road No.5, Seti, Chittorgarh, Dist. Chittorgarh (Raj.)

2. National Highways Authority Of India, New Delhi Through Project Manager, R.c. Vyas Colony, Bhilwara.

----Petitioners Versus

1. Permanent Lok Adalat, Bhilwara, Bhilwara (Raj.)

2. Additional District Magistrate (Administration), Bhilwara (Raj.)

3. Nana Lal S/o Udairam Ahir, Aged About 55 Years, Takhtpura, Tehsil Hamirgarh Dist. Bhilwara (Raj.)

4. Bhairu Lal S/o Narayan Ahir, Aged About 30 Years, Takhtpura, Tehsil Hamirgarh Dist. Bhilwara (Raj.)

5. Kalu Lal S/o Nanu Salvi, Aged About 65 Years, Takhtpura, Tehsil Hamirgarh Dist. Bhilwara (Raj.)

6. Narayan S/o Deva Ahir, Aged About 60 Years, Takhtpura, Tehsil Hamirgarh Dist. Bhilwara (Raj.)

7. Nathu Lal S/o Magna Raigar, Aged About 60 Years, By Caste Raigar, R/o Takhtpura, Tehsil Hamirgarh Dist. Bhilwara (Raj.)

8. Naru Lal S/o Mangilal, Aged About 50 Years, Takhtpura, Tehsil Hamirgarh Dist. Bhilwara (Raj.)

----Respondents

For Petitioner(s) : Mr. Vinit Sanadhya (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/01/2021

Learned counsel for the petitioner has submitted that the

Permanent Lok Adalat has no jurisdiction to direct the National

Highways Authority of India to construct an underpass beneath

(2 of 2) [CW-9612/2020]

the national highway. It is also submitted that the technical report

prepared by the experts clearly suggests that such underpass

cannot be constructed at the place in question, however, the

Permanent Lok Adalat has ignored the said technical report while

passing the impugned order.

Issue notice. Issue notice of stay application also, returnable

within a period of four weeks.

In the meantime, the effect and operation of the order dated

27.02.2020 passed by the Permanent Lok Adalat, Bhilwara in Case

No.43/2020 shall remain stayed.

(VIJAY BISHNOI),J

29-akash/-

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