Project Director, National ... vs Mangu Banjara ...
2023 Latest Caselaw 1200 Raj

[2023/RJJD/002803]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 134/2020

1. Project Director, National Highways Authority Of India, Project Implementation Unit, 6-A-1, R.c. Vyas Colony, Bhilwara - 311001.

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

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

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

----Appellants Versus

1. Mangu Banjara S/o Girdhari Banjara, Aged About 45 Years, Resident Of Village Ravon Ka Kheda, Tehsil And District Rajsamand (Raj.).

2. Heera S/o Girdhari Banjara, Resident Of Village Ravon Ka Kheda, Tehsil And District Rajsamand (Raj.).

3. Dalla S/o Girdhari Banjara, Resident Of Village Ravon Ka Kheda, Tehsil And District Rajsamand (Raj.).

----Respondents

For Appellant(s) : Mr. Vinit Sanadhya.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE FARJAND ALI

Judgment

30/01/2023

Learned counsel for the appellants 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

[2023/RJJD/002803] (2 of 2) [SAW-134/2020]

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.

(FARJAND ALI),J (ARUN BHANSALI),J 5-Rmathur/-

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