Narendra Kumar Jain, J. - (1.) HEARD learned counsel for the Petitioners.
(2.) LEARNED counsel for the Petitioners submitted that agricultural land bearing Khasra No. 30 measuring 2 Bighas and 13 Biswas situated in Village Bilahedi Tehsil Tijara District Alwar was acquired vide Notification dated 19.01.1991, published in Rajasthan Official Gazette dated 18.04.1991; the Petitioners purchased 1/4th share of the said land through registered sale deed dated 23.02.1991 and on the basis of sale deed, necessary entry was made in the revenue record vide mutation No. 66 dated 23.03.1991. The Petitioners thereafter made representation before land acquisition officer to de -acquire their 13 Biswas land, wherein their house was situated. The competent authority vide order dated 01.04.1991, passed an order for exemption of 13 Biswas of land from acquisition. However, in the revenue record, entire land was shown as acquired land, despite order dated 01.04.1991. He further submitted that compensation was paid only in respect of 2 Bighas of land, as remaining 13 Biswas land was exempted from acquisition. The Petitioners approached authorities concerned from time to time to make necessary correction in respect of 13 Biswas of land, but till now, No. order has been passed in this regard. Learned Counsel for the Petitioners, therefore further submitted that the issuance of notice of this writ petition may further delay the matter, therefore, the Petitioners may be allowed to withdraw this writ petition with liberty to file a representation before appropriate authority for making necessary correction in the record in respect of their remaining land measuring 13 Biswas of Khasra No. 30 and concerned authority may be directed to examine the record including order dated 01.04.1991, whereby the said land was exempted from acquisition and then to pass an order in accordance with law.
(3.) PRAYER of learned counsel for the Petitioners is allowed.;