S.K.Mal Lodha, J. - (1.) These 29 appeals under Section 18 of the Rajasthan High Court Ordinance, are directed against the judgment dated May 6, 1983 of the learned single Judge, who allowed the writ, petitions in part and held that the Notification under Section 17 (4) of the Rajasthan Land Acquisition Act (No. XXIV of 1953) (hereinafter referred to as 'the Act of 1953') issued by the State Government is bad in law and that the provisions of Section 4(5) and Section 5A of the Act of 1953 have not been complied with fully. He, therefore, quashed the Notification issued under Section 17(4) of the Act of 1953 and directed the parties to file objections, if they so choose, before the Land Acquisition Officer, before June 20, 1983. The Land Acquisition Officer was further directed to hear the parties on June 30, 1983 either in person or through their pleader or legal representatives and consider the objections submitted earlier as well as the objections which may be filed in pursuance of the directions of this Court. The learned Judge was of the opinion that a fresh notice under Section 4 (5) of the Act of 1953 need not be issued. He, while allowing the writ petitions in part, held that the proceedings taken under the Act of 1953 were valid and could be continued as there is no violation of the provisions of Section 59 A of the Rajasthan Urban Improvement Act (No. XXXV of 1959) (for short 'the Act'). Hence these special appeals as aforesaid.
(2.) In all these appeals, the only point involved is whether the learned single Judge was right and justified in overruling the objections raised on behalf of the petitioners-appellants that the proceedings for acquisition taken under the Act of 1953 were valid and they can be continued despite the provisions of Section 59A of the Act. As the question involved is common in all the appeals, they were heard together and it will be convenient to dispose them of by a common judgment.
(3.) We may briefly notice the facts necessary for the disposal of the appeals.;