Citation : 2021 Latest Caselaw 17432 Raj
Judgement Date : 22 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7046/2018
Shanti W/o Jagram, 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
Mr. Sunil Beniwal
For Respondent(s) : Mr. Jagdish Vyas
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
22/11/2021
In wake of second surge in the COVID-19 cases, abundant
caution is being maintained, while hearing the matters in Court,
for the safety of all concerned.
The matter comes up on an application 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.
(Downloaded on 24/11/2021 at 08:47:57 PM)
(2 of 2) [CW-7046/2018]
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.
66-Zeeshan
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