SUMER SINGH AND ORS Vs. LAND ACQUISITION OFFICER, RIICO LIMITED UDYOG BHAWAN, TILAK MARG, JAIPUR, RAJASTHAN AND ORS

JUDGEMENT

(1.) In impugnment is the judgment and order dated 26.3.2014 passed in S.B.Civil Writ Petition No.8347/2013 instituted by the appellants/writ petitioners, dismissing the same, in the face of the statutory remedy available to them under Section 54 of the Land Acquisition Act, 1894 (for short, hereafter referred to as 'the Act').

(2.) We have heard Mr.Rajdeepak Rastogi, learned counsel for the appellants.

(3.) The summarized version of the pleaded facts is that the appellants claim to be the legal heirs of Brij Lal (since deceased), the original khatedar of land measuring 24 bigha 14 biswa included in old khasra Nos.297, 302 & 306 (new khasra Nos.630, 631, 632, 633, 634, 635, 640 & 632/779 measuring 6.50 hectares), who during his lifetime, was in possession thereof, whereafter it had devolved on the appellants/writ petitioners. The respondents No.2 to 8 however, as alleged by the appellants/writ petitioners, illegally got their names entered in the revenue records qua the same land, for which they (appellants/writ petitioners) instituted a revenue suit No.168/08 in the court of learned Sub Divisional Officer, Tijara, District Alwar under Sections 88, 89 & 188 of the Rajasthan Tenancy Act, 1955 on 10.4.2008 seeking a declaration and correction of revenue records and also praying for perpetual injunction against the respondents No.2 to 8 & 10.