Guman Mal Lodha, J. - (1.) These writ petitions, seven in number, have been filed against the land acquisition proceedings, taken by the respondents in respect of land covered by the following Khasra Nos. situated in Village Bhadana Teh. Ladpura, District Kota. Khasra No. including measurment. Name of Khatedar tenant/petitioner, 1.494/133, 230. 392/238 measuring 12 Laxmichand S/O Madholal Meena Bigba 23 Bigba In Biswa & 15 R/O Vil-Deh, Tah. Ladpura Biswasrespectively: (Kota) 2.156 418/156 421/156 & 157 Ramnath S/O Shri, Chhoga measuring 35 Bigha 5 Biswa 1 Bigha, Lodha R/O VII. Dab Tah. 15 Biswa 1 Bigha 11 Biswa Ladpura (Kota) respectively; 3.326, 136, 158 measuring 17 Bighas & Bajrang S/O Chaturbhuj Ramlal 18 Biswas, 29 Bighas & 2 Biswas res-S/O Chaturbhuj pectively; 4.147 measuring 26 Bighas 3 Biswas Chhitarlal S/O Narain 5.153 measuring 5 Bighas 18 Biswas Ram Kishan. Rambai Ram Nathi Soorajmal & Laxmi Narain; 6.148 Area 12 Biawas 495/133 13 Bighas 15 Biswas 496/257 25 Bighas 16 Biswas Total 40 Bighas 6 Biswas. 7.325/136 measuring 47 Bighas 1 Motiyan Widow of Bheru Bhittar Biswa S/O Lt. Bheru.
(2.) Since a common question of law is involved and the facts are not different, all these writ petitions are decided together by one common judgment as prayed by both the learned counsel for the parties.
(3.) Petitioners claim that they are in lawful and peaceful possession of the said land and are cultivating this land in question for the last more than 25 years. Out of this land some part of land are to be acquired by the respondents for allotment to M/s. Rajasthan State Industrial & Mineral Development Corporation, Jaipur.;