Bhagwati Insecticides Ltd vs Union Of India (2024:Rj-Jp:15662)
2024 Latest Caselaw 2431 Raj/2

Rajasthan High Court

Bhagwati Insecticides Ltd vs Union Of India (2024:Rj-Jp:15662) on 3 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:15662]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1574/2021

Bhagwati Insecticides Ltd., Registered Office F-214, Road No.10,
VKI Area, Jaipur-302013 Through Director Shri Vinod Goyal S/o
Shri Gyarsi Lal Modi, Aged About 62 Years, C/o A-51(A), Major
Shaitan Singh Colony, Shastri Nagar, Jaipur.
                                                                         ----Petitioner
                                       Versus
1.       Union Of India, Through Secretary, Ministry Of Road
         Transport And Highways, Transport Bhawan, 1, Parliament
         Street, New Delhi-110001.
2.       The Competent Authority (Land Acquisition), National
         Highway No.11, District Jaipur Area And Additional
         District Magistrate And Collector (Iiird) Collectorate,
         Banipark, Jaipur.
3.       The National Highways Authority Of India, Through Its
         Chairman, G-5 And 6, Dwarka, Sector-10, Delhi-110001.
4.       The Regional Officer, National Highways Authority Of
         India, Regional Office, F-120, Janpath, Shyam Nagar,
         Jaipur-302019.
5.       JR Toll Road Pvt. Ltd. C/o Project Office, Toll Plaza
         Tatiyawas, Rampura Post, Sikar Road, Tehsil Amer, District
         Jaipur (Raj)
                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/04/2024

On 01.02.2024, following order was passed:-

"Counsel for the petitioner is directed to satisfy this Court that the writ petition is maintainable under Article 226 of the

[2024:RJ-JP:15662] (2 of 2) [CW-1574/2021]

Constitution against the impugned notice issued by a private party i.e. JR Toll Road Pvt. Ltd.

Counsel for the petitioner seeks some to apprise this Court about the aforesaid issue.

List on 06.03.2024, as prayed."

On last date, i.e., 14.03.2024, learned counsel for the

petitioner was granted two weeks' further time to complete its

instructions in terms of the aforesaid order.

Today, none appears for the petitioner even in the second

round.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/44

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