- (1.) Heard.
(2.) The instant appeal has been preferred as against the order dated 17.11.2009 passed in Civil Writ Petition No.260/1995 by the Single Bench thereby allowing the writ application filed by the Municipal Board, Hindaun quashing the auction notice dated 4.9.1994 issued by the appellant Hindaun Kraya Vikraya Sahakari Samiti Limited.
(3.) The facts, which are not in dispute, are that the erstwhile Urban Improvement Trust initiated proceedings for acquisition of land under the provisions of Rajasthan Urban Improvement Trust Act, 1959. Requisite steps were taken under section 52. Earlier writ petition nos. 470/1975 and 471/1075 were filed by appellants challenging acquisition which were dismissed on 23.11.1983. The appellant Co-operative Society in 1989 again challenged the acquisition in writ petition D.B. Civil Writ Petition No.1620/1986 which was decided by this court along with other writ petitions in Bishambhar Dayal & others Vs. The State of Rajasthan & others,1991 1 WLC(Raj) 686. The writ petitions were decided on 23.1.1989 and the Division Bench of this court held that there was vesting of land in the State Government.;