Vijay Bishnoi, J.:— Learned counsel for the parties have submitted that the controversy involved in this writ petition is squarely covered by the decision dated 21.02.2022 passed by the Coordinate Bench of this Court in S.B. Civil Writ Petition No. 3644/2019 : Chandra Devi v. Union of India and other connected matters.
2. In view of the submissions made by learned counsel for the parties, this writ petition is allowed with a direction to the respondent No. 2 to comply with the Circular dated 26.10.2015 issued by the Department of Land Resources, Ministry of Rural Development and redetermine the award of the petitioner while taking into consideration the reference date for calculation of market value as per the aforementioned circular, while considering the DLC rate as prevalent on 01.01.2014.
3. Stay petition is disposed of.
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