NAND KISHOR MAHLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The main grievance of the petitioner is that the DLC has not been held at the time of Notification u/s. 4(1) issued to acquire the land belonging to the petitioner and therefore, the petitioner represented before the respondents to hold the DLC meeting. The representation of the petitioner was accepted and the DLC has reviewed the market rate but it was made effective from 17.8.2004.

(3.) Aggrieving with the cut - off date the petitioner filed this present petition and submits that since the DLC has revised the market rate on the representation filed by the petitioner, therefore, he should be given benefit of revision and the revision should be made effective from 23.1.2003.