Rajasthan High Court - Jaipur
Dedicated Freight Corridor ... vs Divisional Commissioner Jaipur on 18 August, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4798/2022
Dedicated Freight Corridor Corporation Of India Limited, Through
Its Chief General Manager, Jaipur Unit, C-16, Khushi Vihar,
Patrakar Colony, Mansarovar, Jaipur.
----Petitioner
Versus
1. Divisional Commissioner Jaipur, Mini Secretariat,
Banipark, Jaipur.
2. Land Acquisition Officer Cum Competent Authority, Neem
Ka Thana, Officer Of Sub-Divisional Officer, Tehsil Neem
Ka Thana, District Sikar, Rajasthan.
3. Shri Inder Lal Chetani S/o Shri Gopi Ram Chetani,
Resident Of Ward No. 3, Dr. Chhoga Lal Ji Ki Gali,
Shahpura Road, Neem Ka Thana, Distt. Sikar Rajasthan.
----Respondents
For Petitioner(s) : Mr. P.C. Sharma with Mr. Asad Sheikh For Respondent(s) : Mr. G.S. Gouttam HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 18/08/2022 Although, the matter comes up on an application (1/2022) filed by the respondents seeking vacation of ex-parte interim order dated 13.05.2022; but, this writ petition is being disposed of in following terms as agreed and requested by the learned counsels for the respective parties:
(i) The judgment dated 21.12.2021 passed by the Court of Divisional Commissioner, Jaipur in Appeal No.15/2017 (GCMS No.2017/00413); Inder Lal Chetani Vs. Land Accusation Officer & Anr. is quashed and set aside. (Downloaded on 18/08/2022 at 09:29:13 PM)
(2 of 2) [CW-4798/2022]
(ii) The respondent No.3 shall be at liberty to assail the initial award dated 13.02.2010 before the Divisional Commissioner within a period of four weeks from today in terms of order of this court dated 06.03.2017 passed in S.B. Civil Writ Petition No.3077/2014; Dedicated Freight Corridor Corporation Of India Limited Vs. Divisional Commissioner Cum Arbitrator, Jaipur Division & Ors.
(iii) Upon presentation of such appeal, the Divisional Commissioner shall decide the same within a period of eight months thereafter on its merit in accordance with law.
The pending application stands disposed of accordingly.
(MAHENDAR KUMAR GOYAL),J Sudha/77 (Downloaded on 18/08/2022 at 09:29:13 PM) Powered by TCPDF (www.tcpdf.org)