RAM GOPAL YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred instant writ petitions praying for quashing and setting aside the impugned award dtd. 01/07/2015 passed by the respondent no.4-Land Acquisition Officer and Sub- Divisional Officer, Kishangarh, District Ajmer (hereinafter referred as 'LAO') in so far as the same relates to land of the petitioners having been acquired by the State Government for respondent No.3-Rajasthan State Industrial Development and Investment Corporation (hereinafter referred to as 'RIICO') for development of Industrial Area, Kishangarh Phase-VI.

(2.) For the sake of brevity and as the instant two writ petitions invoke the same cause of action and controversy on similar facts and identical questions of law, the same are being decided together and the same may be read as mutatis-mutandis. The lead file in the case is SB Civil Writ Petition No.12012/2015.

(3.) The respondents issued a notification dt. 14/06/2012 under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter referred as the 'Act of 1894') for acquisition of the land measuring 541.07 Bigha, situated in village Sanwatsar, Tehsil Kishangarh District Ajmer for industrial area Kishangarh Phase-VI.