Ramdayal vs The State Of Rajasthan
2021 Latest Caselaw 15389 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4074/2021

Ramdayal S/o Khyali Ram, Aged About 43 Years, By Caste Jat, Resident Of Village Manak Thedi, Tehsil Pilibanga, At Present Ward No.27, Suratgarh, District Sri Ganganagar (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Department Of Energy, Government Of Rajasthan, Jaipur.

2. The District Collector, Sri Ganganagar (Rajasthan).

3. The Land Acquisition Officer-Cum-Sub Division Officer, Suratgarh, District Sri Ganganagar (Rajasthan).

                                                                    ----Respondents


For Petitioner(s)            :        Mr. Trilok Joshi




               HON'BLE MR. JUSTICE VIJAY BISHNOI

                                      Judgment

04/10/2021

Learned counsel for the petitioner has submitted that

pursuant to the land acquisition, the Land Acquisition Officer has

passed final award on 16.01.2017 while observing that

compensation be awarded to all the khatedars as per their share

in the land acquired by the competent officer.

Learned counsel for the petitioner thereafter has submitted

that Sub-Divisional Officer, Suratgarh has passed decree on

01.08.2018 declaring share of the petitioner in the land in

question. Learned counsel for the petitioner has submitted that

the said decree of partition passed by the competent officer has

has also been produced before the Land Acquisition Officer way

back in the year 2018 but till date the Land Acquisition Officer has

(2 of 2) [CW-4074/2021]

not disbursed the compensation amount to the petitioner as per

his share in the land in question.

Having heard learned counsel for the petitioner and having

gone through the material available on record, this Court deems

appropriate to direct the Land Acquisition Officer-cum-Sub-

Division Officer respondent No.3 to decide the application filed on

behalf of the petitioner for releasing compensation, pursuant to

the award dated 16.01.2017, expeditiously preferably within a

period of 8 weeks from the date of production of certified copy of

this order.

Ordered accordingly.

(VIJAY BISHNOI),J

18-babulal/-

Powered by TCPDF (www.tcpdf.org)