State Of Rajasthan vs Sunil Singhal ...
2023 Latest Caselaw 1032 Raj

[2023/RJJD/002339]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1226/2019

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

2. The Land Acquisition Officer - Sub Divisional Officer, Tehsil And District Jodhpur.

----Appellants Versus

1. Sunil Singhal S/o Ram Kishore, Gandhiyon Ki Gali, City Police, Jodhpur.

2. 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.

3. The Regional Manager, Riico Ltd. Boranada, Jodhpur.

----Respondents Connected With D.B. Spl. Appl. Writ No. 1229/2019

1. 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.

2. The Regional Manager, Riico Ltd. Boranada, Jodhpur.

----Appellants Versus

1. Sunil Singhal S/o Shri Ram Kishore Singhal, Aged About 51 Years, By Caste Agarwal, R/o Gandhiyon Ki Gali, City Police, Jodhpur, District Jodhpur (Raj.).

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

3. The Land Acquisition Officer - Sub Divisional Officer, Tehsil And District Jodhpur.

----Respondents

For Appellant(s) : Mr. Sandeep Shah, AAG with Ms. Akshiti Singhvi.

Ms. Madhu Khatri for Mr. Sanjeet Purohit.

For Respondent(s) : Mr. Vinit Sanadhya for Mr. Pradeep Swami.

[2023/RJJD/002339] (2 of 2) [SAW-1226/2019]

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

Judgment

25/01/2023

Defects pointed out by the office are overruled in the

circumstances of the case.

Delay in filing appeal (SAW No.1226/2019), for the reasons

indicated in the application under Section 5 of the Limitation Act,

is condoned.

Learned counsel for the parties submit that the issue raised

in the present special appeals is squarely covered by order in

DBSAW No.173/2019 : Rajasthan State Industrial Development &

Investment Corporation Ltd. & Anr. v. Jawari Lal Jain & Ors. and

other connected matters, decided on 06.07.2022, whereby the

judgment of the learned Single Judge has been set-aside and the

writ petitions preferred by the writ petitioners were dismissed and

therefore, the present special appeals may also be allowed and

the order of the learned Single Judge be set-aside.

In view of the submissions made, the special appeals are

allowed. The order dated 14.05.2018 passed by the learned Single

Judge is set-aside. The writ petitions preferred by the

respondents-writ petitioners are dismissed.

No order as to costs.

(ASHOK KUMAR JAIN),J (ARUN BHANSALI),J 4&5-Rmathur/-

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