Citation : 2025 Latest Caselaw 4984 Raj
Judgement Date : 21 January, 2025
[2025:RJ-JD:3800]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12404/2024
Vineet Lohiya S/o Damodar Lohiya, Aged About 41 Years,
Resident F 39 A, Nehru Park, 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. Ashiwarya Anand
Mr. Mahaveer Bishnoi, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
21/01/2025
Heard.
Learned counsel for the parties are in agreement that the
controversy involved in the present case is squarely covered by a
judgment dated 07.01.2025 passed by this Court in S.B. Civil
Writ Petition No.12356/2024(Jeta Ram vs. Union of India &
Ors.).
Therefore, the present writ petition is also disposed of in
terms of the judgment dated 07.01.2025 passed by this court in
the case of Jeta Ram (supra).
[2025:RJ-JD:3800] (2 of 2) [CW-12404/2024]
The stay application and other pending applications, if any,
also stand disposed of.
(VINIT KUMAR MATHUR),J 31-SanjayS/-
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