The Urban Improvement Trust, ... vs Bhera
2021 Latest Caselaw 11095 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No.1695/2018

The Urban Improvement Trust, Udaipur through its Secretary

----Appellant Versus

1. Bhera S/o Heera Ji

2. Omkar S/o Heera Ji,

3. Ganga Ram s/o Shri Moda

4. Narain S/o Shri Moda

5. Tola S/o Moda

6. Smt. Harku W/o Shri Moda

7. Smt. Amri D/o Shri Shri Moda

8. Sohan S/o Dalla Ji Dangi

9. Sai S/o Dalla Ji Dangi,

10. Kesi D/o Dalla Ji Dangi,

11. Moti Lal S/o Navla Ji Dangi

12. Shivlal S/o Navla Ji Dangi

13. Jeti D/o Navla Ji Dangi

14. Savi D/o Navla Ji Dangi

15. Hemraj S/o Khemraj Dangi

16. Kishanlal S/o Khemraj Dangi

17. Veniram S/o Khemraj Dangi

18. Laxmilal S/o Khemraj Dangi

19. Smt. Heeri W/o Khemraj Dangi

20. Sushila D/o Khemraj Dangi

21. Ganeshlal S/o Khemraj Dangi

22. Tulsiram S/o Pema Ji Dangi

23. Rambha W/o Pema Ji Dangi All are the residents of Manvakheda, Panchayat Kalladwas, Tehsil Girva, District Udaipur.

24. The State of Rajasthan, through Secretary Public Health and Engineering Department, Government of Rajasthan, Jaipur.

25. District Collector, Udaipur.

26. Land Acquisition Officer (Deputy Collector) Girwa, District

27. Udaipur.

Sub Divisional Officer, Girwa, District Udaipur.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG Mr. Deelip Kawadia For Respondent(s) : Mr. Vikas Balia, through V.C.

(2 of 2)

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

19/07/2021

Issue notice.

Shri Vikas Balia accepts notice on behalf of the respondents.

The counsel representing the parties state that the

controversy involved in this appeal no longer survives, in view of

the Hon'ble Supreme Court Judgment in the case of Indore

Development Authority Vs. Manoharlal & Ors. reported in

AIR 2020 SC 1496.

Shri Balia submits that the appeal is itself fit to be accepted

and the order of the Single Bench by which, the writ petition was

accepted only with reference to Section 24(2) of the Land

Acquisition Act, may be set aside and the writ petition be restored

to its original number.

Shri Pankaj Sharma, learned Addl. Advocate General agrees

to the said submission.

In view of above submission, the appeal is allowed and the

impugned order dated 23.02.2017 is set aside.

The writ petition shall stand restored to its original number

and shall be heard and decided on merits.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 29-Ishan/Anshul/-

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