MOHAMMAD IQBAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners seeking a relief to quash the Notification issued under Sec. 4 (Annx. 3) to the writ petition and the Notification issued under Sec. 6 of the Land Acquisition Act (Annx. 4) to the writ petition.

(2.) The brief facts necessary to be noticed for disposal of the instant writ petition are that the lands over which the house purchased by the petitioners stands at Khasra Nos. 744 measuring 0.0500 Hares and 745 measuring 0.0300 Hares situated at village Parda Tehsil Girwa and District Udaipur. It is also alleged that the petitioners purchased this property in October, 1988 which is on rent with Zila Shiksha Adhikari, Udaipur.

(3.) It is also alleged by the petitioners that a Notification under Sec. 4 of the Land Acquisition Act was issued by the respondents which was published in the Rajasthan Gazette on 29-3-90. It is also alleged that the said notification was published in the Rajasthan Patrika on 17-5-90 inviting objections. The main grievance of the petitioners is that no individual notices to the petitioners were issued with the result no objection could be filed.