BALU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(2.) In nutshell, the facts of this case, as noticed by this Court, are that a notification dtd. 5/6/2012 under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'Act of 1894r) was issued by the State Government, which was also published in the Rajasthan Gazette Extraordinary on 19/6/2012, followed by its publication in the two daily newspapers, namely Dainik Pratinidhi and Jalte Deep on 29/6/2012.

(3.) Vide the aforementioned notification under Sec. 4 of the Act of 1894, a land measuring 236.05 hectares situated in Village Kankani, Tehshil Luni, District Jodhpur and the land measuring 111.13 hectares situated in Village Kharabera Purohitaan, Tehsil Luni, District Jodhpur - totalling 347.18 hectares - were sought to be acquired, for the purpose of development of an industrial area by the Rajasthan State Industrial Development and Investment Corporation Limited (RIICO).