Jalam Singh And Ors vs State Of Raj. And Ors ...
2023 Latest Caselaw 7172 Raj

[2023:RJ-JD:29417]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3554/1998

Jalam Singh son of Shri Ganpat Singh through his legal
representatives:-
1. Laxman Singh S/o Shri Jalam Singh,
2. Sukh Singh S/o Shri Jalam Singh,
3. Mool Singh S/o Shri Jalam Singh
All by caste Rajput, resident of Village Osian, District Jodhpur.
4. Smt. Kamal Kanwar W/o Bhoor Singh D/o Shri Jalam Singh,
resident of Ranisar, Tehsil Phalodi, District Jodhpur.
5. Smt. Radheshyam Kanwar W/o Rajendra Singh D/o Shri Jalam
Singh, resident of Sumerpur, District Pali.
                                                                   ----Petitioners
                                    Versus
1. State of Rajasthan through Secretary to the Government,
Department of Tourism, Rajasthan Secretariat, Jaipur.
2. The District Collector, Jodhpur.
3. The Land Acquisition Officer (Sub Divisional Officer), Phalodi,
District Jodhpur.
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Hanuman Singh.
For Respondent(s)          :    Mr. R.D. Bhadu, Dy.G.C.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                 Judgment

13/09/2023

1.    The matter pertains to the year 1998, and thus, listed under

the category of "Oldest Cases for Early Disposal".

2.    The acquisition process under challenge is almost 28 years

old. Thus, such acquisition process, which has already attained its

finality does not call for any interference by this Court at this

belated stage.




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                                    [2023:RJ-JD:29417]                   (2 of 2)                     [CW-3554/1998]



                                   3.    Furthermore,    virtually,      with      the    passage   of   time,   the

                                   acquisition process initiated vide notification dated 17.01.1996

                                   and 11.09.1996 has become redundant.

                                   4.    Consequently, the present writ petition is dismissed. All

                                   pending applications, if any, stand disposed of.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

8-Zeeshan

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