Mangiya vs State Of Rajasthan
2022 Latest Caselaw 7672 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7296/2022

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

2. Thakariya S/o Shri Sujan, Aged About 50 Years, By Caste Raika, R/o Nimbli Brahmnan, Tehsil Rohet, District Pali (Raj.).

3. Muliya S/o Shri Sujan, Aged About 47 Years, By Caste Raika, R/o Nimbli Brahmnan, Tehsil Rohet, District Pali (Raj.).

4. Bhundi Devi W/o Sujan, Aged About 85 Years, By Caste Raika, R/o 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 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. R.D. Bhadu Mr. Harshit Bhurani

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/05/2022

(2 of 2) [CW-7296/2022]

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.

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 87-mohit/-

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