RAMCHANDRA SINGH JHALA, J. - (1.) In view of the reply filed the writ petition is liable to be dismissed inasmuch as the owners of the land, which post acquisition was to be developed into a colony, have filed writ petitions in the Court, details whereof have been pleaded in paragraph 1 of the counter affidavit filed by the respondents No.5 to 7. Orders of status quo have been passed in the said petitions.
(2.) The petitioners who claimed to be allotees on the acquired land by the Rajasthan Housing Board are advised to seek impleadment in the writ petitions filed by the owners of the land.
(3.) Needless to state the respondents do not deny their liability to lay down the facilities in the colony which was proposed, but are handicapped on account of status quo orders passed by a learned Single Judge on this Court in the writ petitions filed by the owners of the land which was to be acquired and thereafter developed for purposes of colonization.;