The National Highway Authority Of ... vs Logarlal (2023/Rjjd/002233)
2023 Latest Caselaw 1031 Raj

[2023/RJJD/002233]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 334/2020

1. The National Highway Authority Of India, Through Chairman, G-5 And 6, Sector - 10, Dwarka, New Delhi.

2. Project Director, National Highways Authority Of India Project Implementation Unit, 10-A, Panchawati, Udaipur Presently At Plot No. 465, Near Saras Dairy, Goverdhan Vilas, Udaipur (Raj.).

3. Union Of India, Through Ministry Of Road, Transport And Highway, Government Of India, Through Secretary, Transport Bhawan- 1 Parliament Street, New Delhi- 110001.

----Appellants Versus

1. Logarlal S/o Shri Devilal, Aged About 73 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

2. Kalu Lal S/o Shri Vagta, Aged About 62 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

3. Raju @ Rajmal S/o Shri Vagta, Aged About 52 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

4. Ruplal S/o Shri Vagta, Aged About 38 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

5. Duda Ram S/o Shri Vagta, Aged About 34 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

6. Dhanni Bai W/o Shri Vagta, Aged About 80 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

7. Dola Dangi S/o Shri Devaji, Aged About 73 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

8. Magni Bai W/o Shri Kesu Lal, Aged About 68 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

9. Ramesh Patel S/o Shri Kesu Lal, Aged About 36 Years, Resident Of Village Majera, Tehsil Nathdwara Dist.

[2023/RJJD/002233] (2 of 2) [SAW-334/2020]

Rajsamand (Raj.).

10. Ganga S/o Shri Devaji, Aged About 78 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

11. Babulal S/o Shri Keshaji, Aged About 38 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

12. Kala D/o Shri Keshaji, Aged About 33 Years, Resident Of Village Majera, Tehsil Nathdwara Dist. Rajsamand (Raj.).

13. The Prescribed Authority (Land Acquisition), Additional District Collector And Additional District Magistrate, Collectrate, Rajsamand (Raj.).

----Respondents

For Appellant(s) : Mr. Vinit Sanadhya.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ASHOK KUMAR JAIN

Judgment

25/01/2023

Learned counsel for the appellant submits that issue raised in

the present appeal is squarely covered by judgment in Union of

India & Ors. v. Mahaveer & Ors.: D.B. Special Appeal Writ

No.936/2022, decided on 9.12.2022, whereby, the appeals arising

from the similar order have been dismissed by Division Bench.

In view of the submissions made, following the judgment in

Union of India & Ors. v. Mahaveer & Ors. (supra), the present

special appeal is also dismissed.

(ASHOK KUMAR JAIN),J (ARUN BHANSALI),J 7-Sumit/-

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