- (1.) Heard.
(2.) Perused the materials available on record.
(3.) By filing the present petition, the petitioners are seeking relief to quash the notification issued under Section 4(1) of the Land Acquisition Act, dated 3.2.1997, published in 'Rajasthan Rajpatra' dated 19.12.1997, and in daily newspaper 'Rashtradoot' and 'Danik Navjyoti' dated 19.12.1997 and 11.7.1998 respectively, inter-alia on the ground that the respondent No.5, is a Housing Co-operative Society, having its registration No.2555 L, duly registered by the Co-operative Societies Department, State of Rajasthan, whereas the petitioners are its allottees.;