Rajasthan High Court - Jaipur
Rajasthan State Industrial ... vs Banwari Lal S/O Sh. Rameshwar Lal on 9 January, 2020
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 2522/2019
Rajasthan State Industrial Development And Investment
Corporation Limited
----Appellant
Versus
Smt. Sajna Devi W/o Sh. Rajendra Singh & Ors.
----Respondents
Connected With S.B. Civil Miscellaneous Appeal No. 2528/2019 Rajasthan State Industrial Development And Investment Corporation Limited
----Appellant Versus Vijendra Singh S/o Sh. Parsaram
----Respondent S.B. Civil Miscellaneous Appeal No. 2554/2019 Rajasthan State Industrial Development And Investment Corporation Limited
----Appellant Versus Sumitra W/o Sh. Subhash Chand
----Respondent S.B. Civil Miscellaneous Appeal No. 2555/2019 Rajasthan State Industrial Development And Investment Corporation Limited
----Appellant Versus Ramdev S/o Jeeta Ram
----Respondent S.B. Civil Miscellaneous Appeal No. 2557/2019 Rajasthan State Industrial Development And Investment Corporation Limited
----Appellant Versus Smt. Nanchi W/o Sh. Sheeshram
----Respondent S.B. Civil Miscellaneous Appeal No. 2755/2019 Rajasthan State Industrial Development And Investment Corporation Limited
----Appellant (Downloaded on 16/02/2020 at 08:57:01 AM) (2 of 2) [CMA-2522/2019] Versus Sarbati Devi W/o Shri Raghuveer Singh
----Respondent S.B. Civil Miscellaneous Appeal No. 2763/2019 Rajasthan State Industrial Development And Investment Corporation Limited
----Appellant Versus Banwari Lal S/o Sh. Rameshwar Lal
----Respondent For Appellant(s) : Mr. Virendra Lodha, Sr. Adv. with Mr. Jai Lodha and Mr. Atishay Jain For Respondent(s) :
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 09/01/2020 It has been contended by the learned counsel for appellant that ignoring the concept of assessing the compensation on the basis of District Level Committee Estimation, Court below has granted compensation on the basis of hypothesis, which is arbitrary, so the enhanced amount be stayed.
Heard.
Issue notice to the respondent/s, returnable by four weeks' time. In the meanwhile, the order impugned so far as it relates to enhanced amount, shall remain stayed.
List alongwith C.M.A. No.2754/2019. Copy of this order be placed in connected files.
(G R MOOLCHANDANI),J Aks/-108-114 (Downloaded on 16/02/2020 at 08:57:01 AM) Powered by TCPDF (www.tcpdf.org)