MUNGA RAM Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The intra court appeal has been preferred questioning the legality of the decision rendered by Single Bench in Writ Petition No.2769/2012 dated 24.7.2012.

(3.) The appellant's case in brief, was that for setting up of 132 KV GSS line, about 108 villagers of village Mahapalwas (Jhunjhunu) decided to give their land without consideration to respondent no.3 and he, also being the resident of said village, agreed to give his one bigha land out of his khasra no.472, but on 6.4.2010 he came to know from the news published in Rajasthan Patrika that his 2.40 hectare land was proposed for acquisition.