VANDANA DEVI Vs. TEJPAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Challenge in the appeal is to an order dtd. 15/9/2014 disposing of writ petition filed by Tejpal noting that for the acquired land decision has been taken to give 25% developed land in lieu of compensation. The direction issued is that the decision taken by the Rajasthan Housing Board would be taken to its logical conclusion. The appellants sought a review pleading that there was a revenue suit pending between the parties and thus for the acquired land the writ-petitioner could not be awarded compensation by handing over 25% of the developed land.

(3.) For the purposes of the appeal sufficient would it be for us to note that 10 Bigha and 19 Biswa acquired land comprised in khasra Nos. 219, 220 and 221 in village Pushkar, District Ajmer was in the khatedari of late Narayan S/o Lachha. The claim of the appellants was that on death of Narayan his sons: Ram Prasad @ Rama, Madan (since deceased), Kalu and Pukhraj inherited the khatedari rights.