Lala Ram vs The State Of Rajasthan
2022 Latest Caselaw 6452 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6316/2022

Lala Ram S/o Shri Bhaga Ram, Aged About 70 Years, By Caste Bawari, R/o Village Nimbali Brahman, Tehsil Rohet, District Pali.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Department Of Industries, Secretariat, Jaipur, Rajasthan.

2. Sub Divisional Officer, (Land Acquisition Officer), Rohet, District Pali, Rajasthan.

3. The Rajasthan State Industrial Development And Investment Corporation Ltd., Udhyog Bhawan, Tilakmarg, Jaipur Through Its Managing Director, Rajasthan State Industrial Development And Investment Corporation Ltd., Udhyogbhawan, Tilakmarg, Jaipur.

4. The Senior Regional Manager, Riico, Pali, District Pali.

----Respondents

For Petitioner(s) : Mr. Praddp Swami For Respondent(s) : Mr. RD Bhadu with mr. Harshit Bhurani

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/05/2022

Learned counsels for the parties have submitted that the

controversy involved in this writ petition is squarely covered by

the decision of the Coordinate Bench of this Court dated

21.02.2022 passed in S.B. Civil Writ Petition No.3644/2019 -

Chandra Devi Vs. Union of India & Ors. and other connected

matters.

In view of the submissions made by the counsel for the

parties, this writ petition is allowed with a direction to the

(2 of 2) [CW-6316/2022]

respondent No.2 to comply with the Circular dated 26.10.2015

issued by the Department of Land Resources, Ministry of Rural

Development and redetermine the award of the petitioner while

taking into consideration the reference date for calculation of

market value as per the aforementioned circular, while considering

the DLC rate as prevalent on 01.01.2014.

Stay petition is disposed of.

(VIJAY BISHNOI),J 96-mohit/-

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