Maga Ram vs The Ministry Of Road Transport And ...
2022 Latest Caselaw 9387 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 8636/2022

1. Maga Ram S/o Shri Lada Ram, Aged About 49 Years, By Caste Kalabi, Resident Of Alwada, Tehsil Sayla, District Jalore (Rajasthan).

2. Vaga Ram S/o Shri Lada Ram, Aged About 43 Years, By Caste Kalabi, Resident Of Alwada, Tehsil Sayla, District Jalore (Rajasthan).

----Petitioners Versus

1. The Ministry Of Road Transport And Highways, Through Its Secretary, Government Of India, Transport Bhawan, New Delhi 110001.

2. The Ministry Of Rural Development, Through Its Secretary, Government Of India, New Delhi 110001.

3. The Chief Secretary, Government Of Rajasthan, Civil Secretariat, Jaipur.

4. The Collector Cum District Magistrate, Government Of Rajasthan, District Jalore, Rajasthan.

5. The Competent Authority For Land Acquisition Cum Sub Divisional Magistrate, Government Of Rajasthan, Sayla, District Jalore, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Trilok Joshi

For Respondent(s) : Mr. Ramdayal Bhadu, Dy.G.C.

(2 of 3) [CW-8636/2022]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/07/2022

Heard.

The petitioners are the persons whose lands were

acquired by the Land Acquisition Officer for the purpose

of construction of roads under the Bharat Mala Project of

National Highways Authority of India.

The grievance of the petitioners is to the effect that

though their lands have been acquired and possession of

the same has already been taken, but the compensation

as assessed in the award has not been paid to them till

date.

Mr. Ramdayal Bhadu, Dy.G.C. appearing for the

respondent No.5 - the Land Acquisition Officer-cum-Sub

Divisional Magistrate, Government of Rajasthan, Sayla,

Distt. Jalore has submitted that the petitioners are

required to file certain documents/affidavit and on

completing the said formality, compensation amount will

be paid to them immediately.

Learned counsel for the petitioners has submitted

that the petitioners are ready to complete the requisite

formalities and they will furnish the documents/affidavit

as required.

(3 of 3) [CW-8636/2022]

In view of the above, this writ petition is disposed of

with a direction to the respondent No.5 - the Land

Acquisition Officer-cum-Sub Divisional Magistrate,

Government of Rajasthan, Sayla, Distt. Jalore to disburse

the compensation amount to the petitioners on

completing the requisite formality of filing

documents/affidavit by them expeditiously.

It is expected that the compensation amount shall

be paid to the petitioners within a period of four weeks

from the date of completion of formality by them.

Stay petition is disposed of accordingly.

(VIJAY BISHNOI),J

69-msrathore/-

Powered by TCPDF (www.tcpdf.org)