UNION OF INDIA Vs. MAHAVEER

JUDGEMENT

(1.) Heard Shri R.D. Rastogi, learned Additional Solicitor General of India assisted by Mr. Bhanu Pratap Bohra for the appellants and Shri Vikas Balia, Senior Advocate assisted by Mr. Swaroop Singh Sisodia for the respondents.

(2.) The Union of India through Ministry of Road, Transport and Highway, the National Highway Authority of India, the Prescribed Authority (Land Acquisition), Additional District Collector and Additional District Magistrate, Rajsamand and the Zonal Officer and Project Director, Ministry of Road Transport and Highways, Ajmer Road, Jaipur have together preferred this intra-court appeal challenging two orders passed by the writ court.

(3.) The first is dtd. 13/12/2018, by which S.B. Civil Writ Petition No.17917/2018 of the respondents Mahaveer & Ors. has been allowed along with connected petitions and the appellants have been directed to get the amount of compensation redetermined by the competent authority for their acquired land in accordance with the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act of 2013'). The second order of the writ court is dtd. 28/7/2022, by which the application filed by the appellants for recall of the order dtd. 13/12/2018 has been dismissed.