PRABHAT Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The petitioners by way of these petitions have challenged the land acquisition proceedings initiated by the respondents under the provisions contained in the Land Acquisition Act, 1894 (hereinafter referred to as "the Act of 1894"). The petitioners initially had challenged the notification dated 21.09.2010 issued by the State Government under Section 4, the declaration dated 04.12.2012 under Section 6, and the notices issued to the petitioners under Section 9 of the Act of 1894. The Award dated 07.01.2015 having been passed in respect of the petitioners' lands in question during the pendency of the petition, the & connected petitions petitioners have challenged the same by amending their respective petitions.

(2.) According to the petitioners, the petitioner of the writ petition being No.12613/2014, is the khatedar of khasra Nos. 68, 348, 349, 352 and 355 in Village Nangal Siras, Patwar Halka Khori bisal, Tehsil Amer, District Jaipur. The petitioner of the writ petition being No. 12633/2014 is the khatedar of khasra Nos. 80, 81 and has half share in khasra Nos.79/1 and 79/2; the petitioner of the writ petition being No.12845/2014 is the khatedar of khasra Nos.260, 261, 262 and has half share in khasra Nos. 263/1 and 263/2; and the petitioner of the writ petition being No. 12846/2014 is the khatedar of half share in khasra Nos. 263/1, 263/2, 278/833/1, 278/833/2, 281/1 and 281/2 in the said village Nangal Siras. The petitioners of writ petition being No.12860/2014, claim ownership of one half share in khasra Nos.162 and 163 admeasuring 4.25 hectares in village Nangal Siras, Patwar Halka Khori bisal, Tehsil Amer, District Jaipur, on the basis of the sale deed dated 06.03.2009 allegedly executed by the original khatedar Lokesh Kumar.

(3.) For the sake of brevity, the facts of the writ petition being No.12613/2014 are narrated, as the facts of the other petitions are similar.