Rajasthan High Court - Jaipur
Hazi Shaukat Ali &Ors vs State Of Raj &Ors on 3 December, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
S.B. Civil Writ Petition No.13531/2009 S.B. Civil Writ Petition No.15413/2009 Date of Order ::: 03.12.2012 Hon'ble Mr. Justice Mohammad Rafiq, J. Shri Sandeep Pathak and Shri Prakash Thakuria, counsel for petitioners Shri G.S. Bapna, Advocate General, with Shri Sarvesh Jain, and Shri R.K. Mathur, Senior Advocate, with Shri V.P. Mathur, counsel for respondent(s) Shri I.S. Solanki, Secretary, UIT, Alwar #### By the Court:-
Petitioners just to appear before the respondent no.4, District Collector, Alwar, along-with documents showing their title, and copies of jamabandis, within one week from today. The District Collector, Alwar, shall depute Tehsildar concerned of the area, who, along-with revenue staff, in presence of representatives of both the parties, shall get their lands measured corresponding to the measurement given in their documents and determine as to what extent their land has been taken possession of by respondents for construction of railway office. The Tehsildar shall submit the report through learned Advocate General by next date of hearing and the respondents on the basis of report of the Tehsildar may make computation of compensation for being paid to the petitioners.
Put up on 18.01.2013.
(Mohammad Rafiq) J.
//Jaiman//49-50 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-JW