BAJRANG SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this writ petition claiming the following reliefs:

(2.) Learned counsel for the petitioners submits that the bone of contention in the present case is certain land bearing Khasra No. 147 situated at Village Mithri, District Nagaur, which is sought to be taken by the respondents for the construction of National Highway.

(3.) Learned counsel further submits that on 28/7/2017, a notification was issued proposing the acquisition of land for the purpose of highway, in which the name of various villagers were noted, which included the village of the present petitioners. The said notification was issued under Sec. 4(1) of the Right to Fair Compensation Act and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'Act of 2013')-