Bherulal vs State Of Raj. (2025:Rj-Jd:34201)
2025 Latest Caselaw 4143 Raj

Rajasthan High Court - Jodhpur

Bherulal vs State Of Raj. (2025:Rj-Jd:34201) on 4 August, 2025

                                   [2025:RJ-JD:34201]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                         S.B. Civil Misc. Appeal No. 700/2006

                                   Bherulal S/o Shri Dhanraj Dhakar through Nitin Kothari S/o Shri
                                   Y.S. Kothari, r/o Trade Center, 27-28, Adarsh Bazar, Bus Stand
                                   Road, Udaipur through Shri Y.S. Kothari S/o Shri P.C. Kothari -
                                   General Power of Attorney Holder of Nitin Kothari S/o Y.S.
                                   Kothari.
                                                                                                           ----Appellant
                                                                            Versus
                                   The State of Rajasthan through Executive Engineer, P.W.D.,
                                   District Division, III, Udaipur.
                                                                                                         ----Respondent


                                   For Appellant(s)               :     Mr. Bhavit Sharma
                                   For Respondent(s)              :     Mr. Aishwarya Anand



                                                HON'BLE MR. JUSTICE SANDEEP TANEJA

Judgment

04/08/2025

1. Learned counsel Mr. Bhavit Sharma, appearing for the

appellant, submits that the controversy involved in the present

case is squarely covered by the order dated 04.10.2019 passed by

a Coordinate Bench of this Court in S.B. Civil Misc. Appeal

No.255/2001 - The Land Acquisition Officer & Anr. Vs.

Mohan Lal along with other connected misc. appeals.

2. In view of above, the present appeal is dismissed in the light

of order dated 04.10.2019 passed in the Land Acquisition

Officer's case (supra).

(SANDEEP TANEJA),J 26-Ravi Khandelwal

Powered by TCPDF (www.tcpdf.org)