NARAYAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed by the petitioners challenging a declaration dtd. 21/3/2013 issued under Sec. 6 of the Land Acquisition Act, 1894 (hereafter 'the Land Acquisition Act') and further notice dtd. 13/9/2012 issued under Sec. 4 of the Land Acquisition Act. The petitioners have also made ancillary prayer of not taking the possession of the land in dispute.

(2.) This Court finds that original writ petition was filed by 108 petitioners and during pendency of the writ petition, 13 petitioners had withdrawn their writ petition.

(3.) This Court on the last date of hearing was informed by learned Additional Advocate General Ms.Sheetal Mirdha that most of the petitioners have also got compensation and as such, possession of the land was also taken by the Authorities and no adjudication is required to be made, in respect of challenge made to the acquisition proceedings.