RAJASTHAN STATE INDUSTRIAL DEVELOPMENT AND INVESTMENT CORPORATION LIMITED Vs. SUNITA SPOUSE/O RAVINDER KUMAR

JUDGEMENT

(1.) There is a delay of 95 days in filing of the appeal no. 1834/2025. An application for condonation of delay (I.A. 01/2025) has been filed. For the reasons mentioned in the application, the same is allowed.

(2.) The present batch comprises 24 appeals arising out of the same land acquisition proceedings. Out of these, 23 appeals have been preferred by the Rajasthan State Industrial Development and Investment Corporation Ltd. (RIICO) challenging the enhancement of compensation awarded by the Reference Court, whereas, one appeal being S.B. Civil Miscellaneous Appeal No.1834/2025 has been filed by the private landholder seeking further enhancement of compensation. Since all the appeals arise from acquisition proceedings initiated pursuant to Notification dtd. 27/1/2009 as amended on 3/8/2009, they are being decided by this common order.

(3.) For the sake of convenience, facts are taken from the lead case i.e. S.B. Civil Misc. Appeal No. 1218/2025.