- (1.) This order will dispose of the above numbered three writ petitions as in each of them the challenge is in respect of the land covered by the notification for acquisition of agricultural land.
(2.) The writ petition No. 2027/92 - Krishna Co-operative Housing Society Ltd. V. Rajasthan Housing Board has been filed by the Krishna Co-operative Housing Society Ltd. (for short, the Housing Society), the other two writ petitions, namely S.B.Civil Writ Petition No. 6102/91 Kanhaiyalal Lalwani and others V. Rajasthan Housing Board, and others, and S.B.Civil Writ Petition No. 1017/92 Mohan Kumar Bakshani & others V. Rajasthan Housing Board and others are by the persons who claim to be the allottees of plots said to have been demarcated by the Housing Society after entering into an agreement for sale in respect of agricultural land with the khatedars.
(3.) The Housing Society is said to have entered into an agreement for sale with the khatedars of land bearing khasra No. 177/272 situated in village Jhalana Chaud, Tehsil Sanganer Distt. Jaipur on July 1, 1981 at the rate of Rs. 60,000/- per bigha. The possession is also said to have been given to the Housing Society and after purchase of the land the Housing Society is said to have applied for conversion of the land to the Addl. Collector(Land Conversion), Jaipur and survey is said to have been made by that department - as per the survey report dated July 2, 1987 and thereafter the Housing Society is said to have prepared housing scheme, demarcated the plots and the plots were allotted to the members on various dates. The name to the Housing Scheme was given as 'Shiva Colony Self Financing Scheme Mansarovar, Jaipur' and allotment letters are said to have been issued after taking the amount and the plots are said to have been allotted to the members prior to December, 1987. The possession of the plots is also said to have been given to the members.;