Shankar vs Union Of India
2022 Latest Caselaw 14748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18236/2018

Shankar S/o Shri Moga Meena, Aged About 70 Years, Resident Of Parsad Bhamera, Tehsil Sarada, District Udaipur.

----Petitioner Versus

1. Union Of India, Through The Secretary, Ministry Of Road Transportation And National Highway, Government Of India, New Delhi.

2. National Highway Authority Of India, Through- Its General Manger, New Delhi.

3. The Project Director, National Highway Authority Of India, Project Unit Office, 10-A Panchwati, Udaipur.

4. State Of Rajasthan, Through- The Chief Secretary, Government Of Rajasthan, Jaipur.

5. District Collector, Udaipur.

6. Land Acquisition Officer cum Additional District Collector, Udaipur.

7. Sub Divisional Officer, Sarada, District Udaipur.

8. Tehsildar (Land Records), Sarada, District- Udaipur.

----Respondents

For Petitioner(s) : Mr. Rajesh Shah For Respondent(s) : Mr. Harshit Bhurani for Mr. L. K. Purohit Mr. R. S. Mankad Mr. Babu Lal Bishnoi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/12/2022

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment of this Court passed in S.B. Civil Writ Petition

(2 of 2) [CW-18236/2018]

No.5524/2016 (Smt. Maya Rathi V/s State of Raajsthan &

Ors.) on 02.12.2022.

For the self same reasons, the present writ petition is also

disposed of with a direction to the petitioner to appear before the

respondent No.6 - Land Acquisition Officer cum Additional District

Collector, Udaipur with all the requisite documents along with an

application for payment of the compensation. The Land Acquisition

Officer cum Additional District Collector, Udaipur will call all the

parties concerned and after giving a proper opportunity of

hearing, decide the same in accordance with law.

The respondent No.6- Land Acquisition Officer cum Additional

District Collector, Udaipur is directed to expedite the proceedings

and conclude the same at the earliest.

(VINIT KUMAR MATHUR),J 292-SunilS/-

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