Rajasthan High Court - Jodhpur
Naval Ram vs Union Of India on 11 January, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ No. 347/2019
Naval Ram
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Awar Dan Ujjwal
For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR
Order 11/01/2019 Learned counsel for the petitioner submitted that the petitioner is a resident of Village Ganoli, Patwar Halka, Namri, Dabok, Tehsil Mawali, District Udaipur and owns agricultural land bearing Khasra No.1090 measuring 01 Bigha 16 Biswa and another piece of land bearing Khasra No.1874/1090 measuring 6 Biswa; total 02 Bigha 02 Biswa.
Learned counsel for the petitioner submitted that the respondents in order to widening the National Highway 76 of Udaipur-Chittorgarh are threatening the petitioner to demolish the construction raised by him. Counsel submitted that without following the due process of law even the trespassers cannot be removed.
Learned counsel further has placed reliance on the order dated 10.01.2019 passed by this Court in S. B. Civil Writ Petition No.303/2019 (Prakash Chandra Versus The Union of India & Ors.).
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(2 of 2) [CW-347/2019] Issue notice to the respondents, returnable within two weeks. Issue notice of the stay application also.
In the meanwhile, if the respondents, have not acquired the land of the petitioner, by way of Gazette Notification, they are restrained to demolish the construction of the petitioner over the land bearing Khasra No.1090 measuring 01 Bigha 16 Biswa and another piece of land bearing Khasra No.1874/1090 measuring 6 Biswa; total 02 Bigha 02 Biswa in revenue village Ganoli, Patwar Halka, Namri, Dabok, Tehsil Mawali, District Udaipur.
List alongwith S. B. Civil Writ Petition No. 303/2019.
(ASHOK KUMAR GAUR),J Gourav/55 (Downloaded on 04/06/2021 at 08:56:41 PM) Powered by TCPDF (www.tcpdf.org)