Ajay Rastogi, J. - (1.) SINCE all these petitions involve common question, hence were heard together and are being disposed of by present order.
(2.) ACQUISITION proceedings were initiated by the respondent under the Act, 1894 and after passing of the final award, the land finally vested with the State Government, however instant petitions have been filed by respective petitioners/khatedars who have not accepted cash compensation as awarded by the land acquisition officer while passing its award under Section 11 & 12 of the Act and their grievance is that the land may be allotted to them as compensation in terms of the government policy decision dt.27.10.05. As observed supra, petitioners are not aggrieved with the acquisition proceedings in these petitions and the question raised is with regard to allotment of developed land in terms of policy decision of the State Government dt. 27.10.05 to individual petitioner/khatedar.
(3.) COUNSEL for respondent has informed to this Court that during pendency of the proceedings before the land acquisition officer grievance was raised for allotment of land in compensation in terms of policy decision dt.27.10.05 which was not agreeable to UIT, Alwar for whom the land was acquired and accordingly land acquisition officer has rejected their claim as referred supra in regard to land in compensation in terms of the policy decision of the State Government and cash compensation has been deposited with the civil court.;