Kheta Ram vs State Of Rajasthan
2022 Latest Caselaw 5495 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5389/2022

1. Kheta Ram S/o Tulchharam, Aged About 60 Years, By Caste Meghwal, R/o Village Kolu Pabuji, Tehsil Phalodi, District Jodhpur.

2. Phula Ram S/o Tulchharam, Aged About 45 Years, By Caste Meghwal, R/o Village Kolu Pabuji, Tehsil Phalodi, District Jodhpur.

3. Birda Ram S/o Tulchharam, Aged About 40 Years, By Caste Meghwal, R/o Village Kolu Pabuji, Tehsil Phalodi, District Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Industries, Secretariat, Jaipur, Rajasthan.

2. Sub Divisional Officer, (Land Acquisition Officer), Rohit, District Pali, Rajasthan.

3. The Rajasthan State Industrial Development And Investment Corporation Ltd., Udhyog Bhawan, Tilak Marga, Jaipur Through Its Managing Director.

4. The Senior Regional Manager, Riico, Pali, District Pali.

----Respondents

For Petitioner(s) : Mr. Pradeep Swami

For Respondent(s Mr. Harshit Bhurani

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/04/2022

Learned counsels for the parties have submitted that

the controversy involved in this writ petition is squarely

covered by the decision of the Coordinate Bench of this

Court dated 21.02.2022 passed in S.B. Civil Writ Petition

(2 of 2) [CW-5389/2022]

No.3644/2019 - Chandra Devi Vs. Union of India & Ors.

and other connected matters.

In view of the submissions made by the counsel for

the parties, this writ petition is allowed with a direction to

the respondent No.2 to comply with the Circular dated

26.10.2015 issued by the Department of Land Resources,

Ministry of Rural Development and redetermine the

award of the petitioner while taking into consideration the

reference date for calculation of market value as per the

aforementioned circular, while considering the DLC rate

as prevalent on 01.01.2014.

Stay petition is disposed of.

(VIJAY BISHNOI),J

67-msrathore/-

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