- (1.) Heard the learned counsel for the appellants.
(2.) This intra-court appeal is directed against order dated 19th December, 2011 passed by Single Bench, whereby S.B. Civil Writ Petition No.8963/2011 filed by petitioners/appellants challenging the notifications for acquisition of land in dispute, has been dismissed.
(3.) The petitioners preferred a writ petition before Single Bench with the following prayers:- (a) By an appropriate writ, order or direction in the nature thereof, thereby the notification dated 22.10.2010, 28.6.2011 and consequential land acquisition proceedings may kindly be declared illegal and void and the respondents may be directed not to acquire the petitioners' land comprised in Khasra No. 55 and 58 of Village Nagla Gopal, Tehsil and District Bharatpur and not to disturb the possession of the petitioners in any manner. (b) In the alternative, by an appropriate writ order and direction in the nature thereof the respondents may be directed to allot fully irrigated, fertile and developed land in lieu of acquisition of land of the petitioners and pay compensation looking to fertility and potentiality of the land. (c) Any other relief, order or direction this Hon'ble High Court may deem fit and proper be also passed in favour of the petitioner. ;