Ramaram vs The Managing Director
2022 Latest Caselaw 3175 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 13800/2018

1. Ramaram S/o Viram Ram, Aged About 37 Years.

2. Punaram S/o Viram Ram,, Aged About 36 Years.

3. Smt. Jani Devi W/o Viram Ram,, Aged About 57 Years.

4. Chiri Devi D/o Viram Ram,, Aged About 34 Years.

All by caste Jat, Resident of Village Boranada, Tehsil. Luni Dist. Jodhpur.

5. Payal D/o Bheraram, Aged About 11 Years.

6. Sanita D/o Bheraram, Aged About 9 Years.

Both By Caste Jat, R/o Dhinana Ki Dhani Village Pal Teh. Luni Dist. Jodhpur (Payal And Sanita Minor Through Natural Guardian Father Bheraram)

----Petitioners Versus

1. The Managing Director, Rajasthan State Industrial Development And Corporation Ltd.

2. Tha Land Acquisition Officer- Cum- Sub- Divisional Officer, Luni, District Jodhpur.

3. The Regional Manager, Rajasthan State Industrial Development And Corporation Ltd, Boranada, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Shailendra Gwala. For Respondent(s) : Mr. Raghuveer Singh.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/03/2022

The present writ petition has been filed for the following

reliefs:

"(a) The respondent Land Acquisition Officer be directed to redetermine the compensation as per the Schedule I, II and III of the Right to Fair Compensation and Transparency in Land Acquisition , Rehabilitation and Resettlement Act, 2013 in relation to land in question.

(2 of 2) [CW-13800/2018]

(b) The respondents be directed to offer 20% developed land to the petitioner in lieu of the land acquired while treating the purpose of acquisition for urbanization purpose.

(c) the respondents may kindly be directed to award compensation alongwith interest and other benefits to the petitioner as provided under the Act of 2013 and also offer 20% developed land to the petitioner.

(d) Any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioner".

Learned counsel for the parties jointly submit that the

controversy is no more res integra and has been decided by the

Division Bench of this Hon'ble Court in RIICO vs. Jawarilal Jain

(D.b. Special Appeal (Writ) No.173/2019) on 06.07.2020.

For the reasons stated in the application, the same is

allowed. The present petition is dismissed in the light of the

judgment of RIICO Vs. Jawarilal Jain (Supra).

(VINIT KUMAR MATHUR),J 71-Anil Singh, PA /-

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