Rajasthan High Court - Jodhpur
Tag Singh vs Union Of India & Ors on 9 November, 2016
Author: Sandeep Mehta
Bench: Sandeep Mehta
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
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CIVIL WRIT (CW) No. 13108 of 2016
PETITIONER:
Tag Singh S/o Shri Jethmal Singh, Aged about 80
years, R/o Village and Post Nathu Singh ki Dhani,
Ramdeora, Tehsil Pokharan, District Jaisalmer,
Rajasthan.
VERSUS
RESPONDENTS:
1. Union of India through the Secretary, National
Highway Authority of India, New Delhi.
2. The Project Director, National Highway Authority of
India, 148, Umaid Heritage Ratanada, Jodhpur
342011.
3. The District Collector, Jaisalmer.
4. The Sub Divisional Officer & Land Acquisition
Officer, Jaisalmer.
Date of Order : 9.11.2016
HON'BLE MR. SANDEEP MEHTA,J.
MR. KULDEEP MATHUR, for the Petitioner.
ORDER
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Heard.
Learned counsel for the petitioner submits that the action of the respondents in attempting to erect a toll 2 plaza/booth just opposite the petitioner's dhani would cause undue obstruction to the petitioner whereas the Panchayat has already offered that the toll plaza can be constructed on the panchayat land.
Learned counsel for the petitioner submits that the petitioner may be allowed to submit a representation to the competent authority for ventilating his grievances and in turn the competent authority be directed to consider and decide the same expeditiously as per law.
The prayer so made is justified.
Accordingly, the instant writ petition is disposed of permitting the petitioner to submit a representation to the competent authority for ventilating his grievance regarding the location for construction of the tool booth in question. Upon such representation being received along with a copy of this order, the competent authority shall objectively consider and decide the same within a period of fifteen days from the date of receipt.
Stay petition also stands disposed of.
( SANDEEP MEHTA ),J.
S.Phophaliya/-