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Vineet Lohiya vs Union Of India (2025:Rj-Jd:3800)
2025 Latest Caselaw 5029 Raj

Citation : 2025 Latest Caselaw 5029 Raj
Judgement Date : 21 January, 2025

Rajasthan High Court - Jodhpur

Vineet Lohiya vs Union Of India (2025:Rj-Jd:3800) on 21 January, 2025

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[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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