Ray, C. J. - (1.) These appeals are by special leave from the judgment D/- 12-4-1973 of the Rajasthan High Court.
(2.) The State of Rajasthan proposed to acquire land for the planned development of the city of Jaipur.
(3.) On 13 May, 1960 a notice was issued under Sec. 4 of the Rajasthan Land Acquisition Act, 1953 (hereinafter referred to as the Act) which was published in the Rajasthan Gazette on 9 June, 1960. No objection was made under Section 5A of the Act. A notice under Section 6 of the Act was published on 11 May, 1961. On 18 July, 1961 notices under S.9 of the Act were issued, 63 persons including the predecessor-in-title of the appellant in Civil Appeal No. 943 of 1973 filed claims.;