M.N.BHANDARI,J. - (1.) By this writ petition, a declaration is sought for lapse of acquisition of various khasras of Village - Chainpura, Tehsil - Sanganer, Jaipur. It is as per section 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. Resume of the facts
(2.) A Notification under section 4 of the Rajasthan Land Acquisition Act, 1953 (for short 'the Act of 1953') was published on 21.8.1969 to acquire certain lands of Village - Chainpura, Tehsil - Sanganer, Jaipur. Notification under section 6 of the Act of 1953 was then issued on 22.4.1973 though, according to the petitioner, it was issued on 28.2.1973. The award was passed thereupon on 17.5.1975. The compensation arising out the acquisition of land was deposited with the Civil Judge, Jaipur City, Jaipur. The amount so deposited was not accepted by the khatedars thus, as per direction of the civil court, cheques were issued in the name of khatedars.
(3.) A writ petition bearing CW 942/1974, Neta v. State, was filed to challenge the acquisition. The said writ petition was decided on 8.5.1975. Another writ petition bearing CW 743/1975, Tarya v. State and Ors., was filed thereupon and has been decided on 19.3.1978.;