Mohan Lal Jatav S/O Shri Ratan Lal Jatav vs The Executive Engineer ...
2024 Latest Caselaw 1693 Raj/2

Rajasthan High Court

Mohan Lal Jatav S/O Shri Ratan Lal Jatav vs The Executive Engineer ... on 11 March, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:12214]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3799/2023

Mohan Lal Jatav S/o Shri Ratan Lal Jatav, Aged About 50 Years,
Resident Of Village- Lohra, Tehsil And District Karauli (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       The    Executive       Engineer,      Public      Works    Department,
         Division First, Karauli (Raj.)
2.       The Assistant Engineer, Public Works Department, Sub-
         Division-I, Karauli (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Ms. Sunita Vashitha for Mr. Arpan Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

11/03/2024

At the outset, learned counsel for the petitioner has fairly

conceded before this Court that the lis before this Court is already

adjudicated against the petitioner by the Co-ordinate Bench of this

Court vide S.B. CWP No. 2837/2023 titled as Ramesh Chand

Koli vs. Executive Engineer.

Accordingly, relying upon the judgment passed in Ramesh

Chand Koli (Supra), this Court deems it appropriate to dismiss

the instant petition.

Resultantly, the award passed by the original authority below

be carried out expeditiously, within an upper period of two weeks.

[2024:RJ-JP:12214] (2 of 2) [CW-3799/2023]

As a result, the instant petition is dismissed. Pending

applications, if any, stand disposed of.

(SAMEER JAIN),J

DEEPAK/127

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