- (1.) These appeals are by special leave from the judgment dated 12th April, 1973 of the Rajasthan High Court.
(2.) The State of Rajasthan proposed to acquire land for the planned development of the city of Jaipur.
(3.) On 13th May 1960 a notice was issued under Section 4 of the Rajasthan Land Acquisition Act, 1953 (hereinafter referred to as the Act) which was published in the Rajasthan Gazette on 9th June, 1960 No objection was made Under Section 5A of the Act A notice under Section 6 of the Act was published on 11th May, 1961. On 18th July 1931 notices under Section 9 of the Act were issued 63 persons including the predecessor in title of the appellant in Civil Appeal No. 943 of 1973 filed claims.;