Madan Singh vs State Of Rajasthan
2022 Latest Caselaw 7046 Raj

Citation : 2022 Latest Caselaw 7046 Raj
Judgement Date : 11 May, 2022

Rajasthan High Court - Jodhpur

Madan Singh vs State Of Rajasthan on 11 May, 2022

Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6715/2022

Madan Singh S/o Tej Singh, Aged About 32 Years, R/o Plot No. 14-15, Behind Rainbow House, Paota B-2 Road, Jodhpur.

----Petitioner Versus

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

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

3. The Rajasthan State Industrial Development And Investment Corporation Ltd., Udhyog Bhawan, Tilakmarg, Jaipur Through Its Managing Director The 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. Pradeep Swami
For Respondent(s)        :     Mr. RD Bhadu
                               Mr. Harshit Bhurani



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

11/05/2022

Learned counsels for the parties have submitted that the

controversy involved in this writ petition is squarely covered bythe

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 learned counsel for the

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

respondent No.2 to comply with the Circular dated 26.10.2015

(2 of 2) [CW-6715/2022]

issued by the Department of Land Resources, Ministry of Rural

Development and redetermine the award of the petitioners while

taking into consideration the reference date for calculation of