Project Director, National ... vs Vijay Kumar Gogna S/O Dr. Shri ...
2022 Latest Caselaw 2313 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil First Appeal No. 166/2021

Project Director, National Highway Authority Of India, Project
Implementation       Unita         At       13,        Vivekanand       Colony,
Vishwavidhyalaya Marg, Gwalior.
                                                                   ----Appellant
                                   Versus
1.     Vijay Kumar Gogna S/o Dr. Shri Sukhdev Gogna, R/o
       Kayarathpada, Tehsil And District Dholpur (Raj.)
2.     Union Of India Through Secretary Pot Parivahan And
       Rajmarg Mantrayala, Ministry Of Road Tranport Highways
       Government Of India, New Delhi,
3.     Manager, P.N.C. Construction Company Office, Sagarpada,
       Chungi Naka, Dholpur.
                                                                ----Respondents

For Appellant(s) : Mr. Vikas Soni Mr. Vijay Mittal For Respondent(s) : Mr. SK Gupta, Sr. Adv. with Ms. Surabhi Agarwal & Mr. Rahul Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

14/03/2022

This first appeal has been filed on behalf of appellant-

defendant-National Highway Authority of India, assailing the

judgment and decree dated 08.02.2021, whereby the appellant

has been directed to pay the compensation to the respondents-

plaintiff for taking his land of Khasra No.24 at Nagar Palika-

Dholpur.

Since the issues of fact and law involved, first appeal is

admitted for hearing.

(2 of 2) [CFA-166/2021]

Record has already been summoned.

Having heard learned counsel for the parties on the stay

application.

Nature of impugned decree is in relation to assessment of

compensation for the land of respondent-plaintiffs, taken by

appellant-defendant-National Highway Authority of India, without

assessment and without payment of compensation, therefore,

appellant is directed to assess compensation amount in terms of

the impugned decree. The respondents may also file reply to stay

application and their assessment of compensation for their land.

Appropriate orders on stay application would be passed after

hearing both parties lateron.

List after four weeks.

(SUDESH BANSAL),J

Sunita/12

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