Kriti Jain vs Land Acquisition Officer
2022 Latest Caselaw 700 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 775/2022

Kriti Jain D/o Shri Rajnesh Karnavat, Aged About 31 Years, R/o 1 Ahimsa Complex, Ambedkar Cirlce, Pali.

----Petitioner Versus

1. Land Acquisition Officer, (Sub Divisional Officer), Rohat, Pali District Pali, Jodhpur.

2. Rajasthan State Industrial Development And Investment Corporation Ltd. (Riico), Jaipur.

3. Senior Regional Manager, Riico Ltd., Pali.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Anirudh Purohit (through VC)
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                           Judgment / Order

13/01/2022

1. Issue notice. Issue notice of the stay application also.

Notices be made returnable within a period of six weeks.

2. It is informed by learned counsel for the petitioner that the

next date before the court below is today, i.e. 13.01.2022, and

therefore, he prays that the case be ordered to be adjourned to

enable the petitioner to appear before the trial court for evidence.

He submits that affidavit (s) in evidence has/have already been

filed.

3. In the facts of the present case, it is deemed appropriate

and hence ordered that if on 18.01.2022, the petitioner presents

(2 of 2) [CW-775/2022]

all his witnesses, they shall be examined/cross examined subject

to payment of cost of Rs.5,000/-.

4. In case the cost is not accepted by the respondents/learned

counsel for the respondents and they want to contest the present

writ petition, further proceedings in Civil Misc. Case No.71/2016

pending before learned District and Sessions Judge, Pali shall

remain stayed.

5. It is further made clear that in case the petitioner does not

pay the cost as directed herein-above and does not produce his

witnesses, no further opportunity shall be granted to him.

6. Learned counsel for the petitioner shall instruct the counsel

appearing before the trial court to apprise the Court about

passing of the instant order with a request to the trial Court to

post the matter on 18.01.2022.

(DINESH MEHTA),J 215-Taruna/-

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