Rishabh vs Union Of India (2025:Rj-Jd:732)
2025 Latest Caselaw 3814 Raj

Rajasthan High Court - Jodhpur

Rishabh vs Union Of India (2025:Rj-Jd:732) on 7 January, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:732]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                            JODHPUR
                                                         S.B. Civil Writ Petition No. 11941/2024

                                   Rishabh S/o Rajeev Khullar, Aged About 38 Years, R/o 23,
                                   Shyam Nagar, Pal Link, Jodhpur.
                                                                                                             ----Petitioner
                                                                             Versus
                                   1.         Union Of India, Through The Secretary, Ministry Of Road,
                                              Transport And Highway, Government Of India, New Delhi.
                                   2.         The Chief Engineer (National Highway), Public Works
                                              Department, Government Of Rajasthan, Jaipur (Raj.).
                                   3.         The Prescribed Authority (Land Acquisition) And Sub
                                              Divisional Officer, Rohet, Pali, District Pali, Rajasthan.
                                   4.         The Project Director And Executive Engineer, Public Works
                                              Department, National Highway Block, Pali (Raj.).
                                   5.         The District Collector Pali, District Pali (Raj.).
                                                                                                          ----Respondents


                                   For Petitioner(s)               :     Mr. Pradeep Swami
                                   For Respondent(s)               :     Mr. Aishwarya Anand with
                                                                         Mr. Tushar Jain for
                                                                         Mr. Rajesh Panwar, AAG



                                              HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/01/2025

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of even date rendered by this Court in S.B. Civil Writ

Petition No.12356/2024 (Jeta Ram V/s Union of India &

Ors.).

2. In view of the submissions made above, the present writ

petition is disposed of in terms of the judgment rendered by this

Court in the case of Jeta Ram (supra).

(VINIT KUMAR MATHUR),J 316-SunilS/shahenshah/-

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