State Of Rajasthan vs Om Prakash
2022 Latest Caselaw 4886 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 31/1988

State Of Rajasthan
                                                                     ----Appellant
                                     Versus
Om Prakash & Ors.
                                                                  ----Respondents

For Appellant(s) : Mr. Pankaj Choudhary for Mr. Rohit Choudhary, Dy.GC For Respondent(s) : Mr. Mahesh Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

18/07/2022

Learned counsel for appellant seeks some time to study the

matter.

It appears from the record that in reference petition filed

under Section 18 of Rajasthan Land Acquisition Act, 1953 vide

judgment dated 16.11.1987 the compensation for acquired land

was increased and thereagainst the State of Rajasthan has

preferred this first appeal.

During pendency of first appeal, respondent No.1-plaintiff

whose land was acquired, passed away.

Out of his legal representatives, respondent No.1/1-Shri.

Girish Kumar has also passed away.

Against his legal representatives 1/1/1-Shri Ish Kumar, the

appeal has been declared abated vide order dated 06.12.2017 and

the appeal is continuing against respondent No.1/1/2-Smt.

Manorama Garg.

(2 of 2) [CFA-31/1988]

It appears from the record that from the side of respondent

No.1, the judgment and order dated 16.11.1987 was challenged

for further enhancement of compensation by way of filing S.B.

Civil Misc. Appeal No.314/1988. The appeal No.314/1988 has

been decided on merits vide judgment dated 27.03.2003 affirming

the order dated 16.11.1987.

Having noticed aforesaid facts, four days time is granted to

appellant to look into the matter and to argue the appeal on the

next date.

List this case again on 22.07.2022.

(SUDESH BANSAL),J

SAURABH/3

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