- (1.) Leave granted in all the special leave petitions.
(2.) These appeals have arisen from land acquisition proceedings initiated by the State of Rajasthan under the Rajasthan Urban Improvement Act, 1959 (the Act). The acquisition proceedings were challenged by the appellants-land owners by way of writ petitions under Art. 226 of the Constitution of India before the Rajasthan High Court. A learned single Judge allowed the writ petitions on October 15, 1982 and quashed the proceedings. The appeals filed by the State of Rajasthan were, however, allowed by the Division Bench of the High Court on February 21, 1986 and the judgment of the learned single Judge was set aside. These appeals, by the land owners, are against the judgment of the Division Bench of the High Court.
(3.) The land is popularly known as Rambagh area and Prince's House or Raj Mahal area. According to the appellants the lands were private properties of Maharaja of Jaipur. Gandhi Grah Nirman Sahkari Samiti (Samiti), the appellant, acquired the vacant parcels of the land situated in Rambagh Palace and in the compound of Raj Mahal comprising 3,49,000 sq. yards for a sum of Rs. 1,02,00,000/- by way of three deeds of conveyance executed on March 29, 1972 and registered on April 3, 1972.;