CHOTHMAL Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Since a similar controversy is involved in all these three writ petitions, they were heard together and are being decided by this common order.

(2.) These writ petitions have been filed by petitioners challenging notices issued under Sections 4, 6 and 9(3) of the Land Acquisition Act, 1894. Alternatively a prayer has been made by petitioners that respondents be directed to allot them 25% developed land, 20% of which as residential and 5% as commercial, in terms of the Government circular dated 27.10.2005.

(3.) Learned counsel has argued that the Government in aforesaid circular provided that the circular would also apply in pending cases where compensation has so far not been paid. Learned counsel therefore submitted that after filing of these petitions, respondent Jaipur Development Authority has granted compensation in lieu of acquired land by way of developed land to the extent of 25% land in terms of government circular dated 27.102.005 to several other persons in different acquisition proceedings. Therefore it should be directed to consider the case of petitioner as well.