Smt. Sukhali Devi vs Union Of India
2022 Latest Caselaw 2803 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 11987/2019

1. Smt. Sukhali Devi W/o Bhawandas Sindhi, Aged About 71 Years, R/o Vaishali Nagar, Ajmer.

2. Smt. Sama Devi W/o Mohan Lal Sindhi, Aged About 55 Years, R/o Kawar Nagar, Jaipur.

3. Smt. Meera Devi W/o Kishanlal, Aged About 60 Years, R/o Khanda Phalsa, Jodhpur.

----Petitioners Versus

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

2. State Of Rajasthan, Through The Revenue Department (Group-6), Jaipur.

3. The Prescibed Authority (Land Acquisition) And Additional District Collector-Iii, Jodhpur, District Jodhpur, Rajasthan.

4. The Project Director And Executive Engineer, Public Works Department, National Highway Block, Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Pradeep Swami For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. Bhanu Pratap Bohra

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

18/02/2022

Heard.

Learned counsel for the petitioners is not in a position to

dispute that the issue raised in this petition is decided by

judgment of this Court delivered on 05.2.2022 in DB Civil Writ

Petition No. 5916/2021 and other connected matters.

(2 of 2) [CW-11987/2019]

In that view of the matter, this petition is also liable to be

dismissed and the same is accordingly dismissed.

(MADAN GOPAL VYAS),J (M. M. SHRIVASTAVA),J

ns. 24-1/-

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