Mangiya vs State Of Rajasthan
2022 Latest Caselaw 7350 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6966/2022

1. Mangiya S/o Shri Rawat, Aged About 60 Years, By Caste Raika, Resident Of Nimbli Brahmnan, Tehsil Rohet, District Pali (Raj.).

2. Gopiya S/o Shri Rawat, Aged About 55 Years, By Caste Raika, Resident Of Nimbli Brahmnan, Tehsil Rohet, District Pali (Raj.).

----Petitioners Versus

1. 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, Tilak Marg, Jaipur Through Its Managing Director, Rajasthan State Industrial Development And Investment Corporation Ltd., Udhyog Bhawan, Tilak Marg, Jaipur.

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

----Respondents

For Petitioner(s) : Mr. Pradeep Swami For Respondent(s) : Mr. R.D. Bhadu Mr. Harshit Bhurani

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/05/2022

Learned counsel for the parties have submitted that the

controversy involved in this writ petition is squarely covered by

the decision dated 21.02.2022 passed by the Coordinate Bench of

this Court in S.B. Civil Writ Petition No.3644/2019 : Chandra

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

(2 of 2) [CW-6966/2022]

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

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 58-mohit/-

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