Rajasthan High Court - Jodhpur
State Of Rajasthan vs Krishan Kumar (2025:Rj-Jd:43881-Db) on 7 October, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:43881-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 708/2019
1. The State of Rajasthan through the Secretary, Revenue
Department, Government of Rajasthan, Jaipur.
2. The Secretary, Urban Development and Housing
Department, Government Of Rajasthan, Jaipur.
3. The Urban Improvement Trust, Sri Ganganagar Through
Its Secretary.
4. The Land Acquisition Officer, U.i.t. Sri Ganganagar.
----Appellants
Versus
1. Krishan Kumar, aged 61 years.
2. Naresh Kumar.
3. Arun Kumar.
4. Ram Gopal.
5. Rajesh Kumar sons of Late Shri Som Prakash.
6. Smt. Pushpa Devi wife of Shri Som Prakash.
All by caste Agrawal, Residents on 132 P, block
Srigangangar.
7. Satpal son of Shri Chiranji Lal Ji by caste Agrawal, r/o 73
'P' Block, Sri Gangangar (Rajasthan).
8. Lrs. of late Smt. Santosh Kumari W/o Shri Vijay Kumar,
8/1 Vijay Kumar s/o Shri Chiranji Lal
8/2 Kapil Bansal s/o Shri Vijay Kumar
Both by caste Agrawal, r/o 73 'P' Block, Sri Gangangar
(Rajasthan).
----Respondents
For Appellant(s) : Mr. Monal Chugh
For Respondent(s) : Mr. Rakesh Arora
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE BIPIN GUPTA
Order
07/10/2025
The case comes up on an application filed on behalf of the
appellants for condonation of delay in filing the appeal.
(Uploaded on 07/10/2025 at 04:51:50 PM)
[2025:RJ-JD:43881-DB] (2 of 3) [SAW-708/2019]
For the reasons mentioned in the application, the same is
allowed.
Delay of 53 days in filing the appeal is condoned.
I.A. No.01/19:-
Heard on the application filed on behalf of the appellants for
taking the legal representatives of respondent No.8 on record too.
For the reasons mentioned in the application, the same is
allowed and the legal representatives of respondent No.8 as
mentioned in para No.3 of the application are taken on record.
Amended cause title already filed is also taken on record.
D.B. Spl. Appl. Writ No. 708/2019:-
With the consent of learned counsel for the parties, the
appeal itself has been heard today itself finally.
The writ petition filed by the petitioner was allowed by the
learned Single Bench vide order dated 22.11.2017 in terms of the
order passed in SBCWP No.6686/2005 decided on 19.05.2014
(Vidhya Sagar Vs. State of Rajasthan & Ors. reported in
2014 (3) WLC (Raj.) 685).
Learned counsel for the parties are in agreement that in the
appeal filed against the order passed in Vidhya Sagar (supra), the
Co-ordinate Division Bench has remanded the matter back to the
learned Single Bench vide judgment dated 04.09.2020 passed in a
bunch of appeals arising out of D.B. Spl. Appl. Writ
No.1223/2014 (State of Rajasthan & Ors. Vs. Vidhya
Sagar). They, therefore, pray that the present special appeal writ
may also be allowed in terms of the order passed in Vidhya Sagar
(supra).
(Uploaded on 07/10/2025 at 04:51:50 PM)
[2025:RJ-JD:43881-DB] (3 of 3) [SAW-708/2019]
In view of the submission made before this Court, the
present special appeal writ is also allowed in terms of the order
passed in Vidhya Sagar (supra).
(BIPIN GUPTA),J (VINIT KUMAR MATHUR),J
87-Payal/-
(Uploaded on 07/10/2025 at 04:51:50 PM)
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