Project Director vs Manju Devi Samra ...
2023 Latest Caselaw 1201 Raj

[2023/RJJD/002799]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 133/2020

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 Acquistion), Additional District Collector And Additional District Magistrate, Collectorate, Rajsamand (Raj.).

----Appellants Versus Manju Devi Samra W/o Sunil Kumar Samra, Aged About 49 Years, R/o Dhora Ka Mohalla, Kankroli, District Rajsamand (Raj.)

----Respondent

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

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 4-Rmathur/-

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