- (1.) Leave granted.
(2.) For the purpose of acquisition of land notification under Section 4 of the Rajasthan Land Acquisition Act, 1953 (in short, "the Act") was issued on 10.07.1981, followed by declaration under Section 6 on 16.04.1982. Possession of the land was taken over by the Rajasthan Housing Board on 27.01.1984. Notice was issued under Section 9(3) to Doonga s/o. Nolla on 28.03.1984. He claimed compensation and participated in the compensation proceedings and award was passed in his favour. The provisions of the Rajasthan Land Acquisition Act and the Land Acquisition Act of 1894 are pari materia.
(3.) The award was passed on 28.12.1988, determining compensation of Rs. 1,78,863.03/- in favour of Doonga s/o. Nolla for land measuring 1.15 Bigha in Khasra No.238 and 1 Bhiga, 19 Biswa and 10 Biswansi in Khasra No.239 situated in Village Senti, District Chittorgarh.;