National Highways Authority Of ... vs Rewar S/O Shri Ranglal
2021 Latest Caselaw 671 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        D.B. Civil Misc. Application No.1/2021
                                                                               In
                                                       D.B. Special Appeal Writ No. 1423/2018
                                                                               In
                                                       S.B. Civil Writ Petition No.15310/2017

                                    National Highways Authority Of India through Project Director,
                                    Project Implemention Unit, 87, Ganga Vihar Colony, Hotel Rawat
                                    Palace, Dausa, Rajasthan.
                                                                                                           ----Applicant
                                                                            Versus
                                    1. Rewar S/o Shri Ranglal, Aged about 63 years, Resident of
                                    Village Paladi, Tehsil Sikrai, District Dausa, Rajasthan.
                                    2. Bharosi son of Shri Mediya, Resident of Village Paladi, Tehsil
                                    Sikrai, District Dausa, Rajasthan.
                                    3. Competent Authority and Land Acquisition Officer, Sub
                                    Divisional Magistrate, Sikrai, District Dausa, Rajasthan.
                                                                                                        ----Respondents

For Applicant(s) : Mr. Sandeep Pathak, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

22/01/2021

None has appeared on behalf of the applicant-respondents.

Accordingly, the application is dismissed for want of

prosecution.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita Kanwar /22

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