V.G. Palshikar, J. - (1.) Both these petitions challenge the legality and validity of the notifications issued under the Rajasthan Land Acquisition Act, 1953 seeking to acquire certain lands mentioned in the notifications situated in Udaipur for the purposes and at the instance of Agricultural Produce Marketing Committee, Udaipur. Both these petitions raised several contentions on the basis of which, it is contended that the acquisition proceedings are liable to be quashed. The petitioners assailed the same notifications and raised the same grounds for challenge. Hence, are being decided by consent of the parties by this common order.
(2.) During the arguments, it transpired that though several other contentions are raised in these petition, the entire controversy as to the validity or otherwise of the notifications can be decided purely on the basis of law and facts not disputed intra-parties. Hence, the other contentions raised in the petitions are not being considered while deciding these petitions by this order.
(3.) Tho facts which are undisputed pertaining to the issue of these notifications are as under; the acquisition proceedings were commenced under the provisions of the Rajasthan Land Acquisition Act, 1953. A notification under Sec. 4 of the Rajasthan Act was issued on 27-7-1979 and it was published in the Official Gazette of the Government of Rajasthan on 2nd August, 1979 by 3rd November, 1979, the said notification under Sec. 4 was published locally also. The matter then proceeded for consideration of objections under Sec. 5 of the Rajasthan Act.;