Kishan Lal Kumawat vs State Of Rajasthan ...
2025 Latest Caselaw 3915 Raj

Rajasthan High Court - Jodhpur

Kishan Lal Kumawat vs State Of Rajasthan ... on 8 January, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:1027-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    D.B. Spl. Appl. Writ No. 811/2024

 Kishan Lal Kumawat S/o Shri Goverdhan Lal Kumawat, Aged
 About 34 Years, R/o Sakrawas, Rajsamand, Rajasthan 313329
                                                                      ----Appellant
                                      Versus
 1.      State Of Rajasthan, Through Secretary, Department Of
         Energy Government Of Rajasthan, Jaipur.
 2.      District Collector, Rajsamand
 3.      Tehsildar, Railmagra, Rajsamand
 4.      Sterlite Power Transmission Limited, Through Its Project
         Manager Office, House No. 112 Roop Nagar Pawata C
         Road Jodhpur
 5.      Serntica      Renewable         India      4     Private    Limited,    Dlf
         Cyberpark, Tower-B, 9Th Floor Udhyog Vihar, Phase-Iii,
         Sector-20 Gurgaon Hr 122008
                                                                   ----Respondents


For Appellant(s)            :     Mr. Priyank Kewaliya.
For Respondent(s)           :     Mr. Abhishek Mehta.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

08/01/2025

1. Mr. Abhishek Mehta, learned counsel for the respondents

submits that the impugned order was passed while declaring

the matter to be covered by the judgment passed in the case

of Ladu Ram v. State of Rajasthan & Ors. [S.B. Civil

Writ Petition No.17859/2023].

2. Mr. Mehta further submits that the Division Bench of this

Hon'ble Court in the case of Laduram & Ors. v. State of

Rajasthan & Ors. [D.B. Special Appeal Writ

[2025:RJ-JD:1027-DB] (2 of 2) [SAW-811/2024]

No.580/2024] has dismissed the appeal vide order dated

23.07.2024, and thus, the present appeal may be dismissed

in the same terms.

3. Learned counsel for the appellant is not in a position to

refute the aforesaid submissions.

4. Accordingly, the instant appeal is also dismissed in light of

the decision rendered vide order dated 23.07.2024 passed in

Laduram's case (supra) on the same terms. All pending

applications also stand disposed of.

(MUNNURI LAXMAN),J (DR.PUSHPENDRA SINGH BHATI),J

24-Zeeshan

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