Rajasthan High Court - Jaipur
Rajasthan State Industrial ... vs Ramniwas S/O Sh. Mala Ram on 13 September, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 2761/2019
Rajasthan State Industrial Development And Investment
Corporation Limited
----Appellant
Versus
Ramniwas S/o Sh. Mala Ram & Ors.
----Respondent
For Appellant(s) : Mr. Virendra Lodha, Sr. Adv. with Mr. Atishay Jain For Respondent(s) :
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 13/09/2019 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.
(G R MOOLCHANDANI),J Aks/-91 (Downloaded on 06/06/2021 at 08:22:22 PM) Powered by TCPDF (www.tcpdf.org)