Mohammad Rafiq, J. - (1.) Petitioners have approached this court aggrieved by notice issued by respondent Jaipur Development Authority dated 27.01.2006 published in the newspaper calling upon them to give option to surrender their respective lands and give option for receiving compensation by way of developed land.
(2.) Shri S.D. Khaspuria, learned Additional Government Counsel appearing on behalf of respondent State, submitted that all writ petitions are premature because the Government itself has constituted a Committee, in which representatives of farmers are also included, to look into their grievance and decide the matter regarding allotment of land as compensation in lieu of acquisition of their lands and extent thereof and conditions of allotment.
(3.) In the light of stand taken by the respondents, all four writ petitions are disposed of at the present stage. It will be however open to petitioners to again approach this court, if any of their grievance still survives. Petition Disposed of.;