LRS OF GHISI AND ORS Vs. STATE OF RAJASTHAN THROUGH INDUSTRIAL DEVELOPMENT AND INVESTMENT CORPORATION LTD AND ANR

JUDGEMENT

(1.) These writ petitions have been preferred on behalf of the petitioners being aggrieved with the judgments dt. 19.09.2012 and 21.12.2012 passed by the Sub Divisional Officer (Land Acquisition Authority), Bhilwara (hereinafter to be referred as 'the Land Acquisition Officer'), whereby the applications filed on behalf of the petitioners under Sec. 28A of the Land Acquisition Act, 1894 (hereinafter to be referred as 'the Land Acquisition Act') has been dismissed.

(2.) Brief facts of the cases are that the acquisition proceedings were initiated by the State Government for acquiring the land measuring 886.7 Bighas situated in villages Biliayakalan, Swaropganj and Guwardi of Tehsil and District Bhilwara for the purpose of establishment of Growth Centre, Hamirgarh for industrial development.

(3.) The Sub Divisional Officer was appointed as Land Acquisition Officer for the purpose of acquisition proceedings. After issuance of notice under Sec. 4 of the Land Acquisition Act, the notification under Sec. 6 of the Land Acquisition Act was issued and ultimately the Land Acquisition Officer passed the final award under Sec. 11 of the Land Acquisition Act on 04.04.1998. The agriculture lands of the petitioners were acquired in the said acquisition proceedings.