MR.M.N.BHANDARI,J. - (1.) This writ petition has been filed with the following prayers which are quoted hereunder: "i. to issue any order or direction or writ of any nature for quashing the entire Land Acquisition proceedings and petitioner's land bearing Khasra no. 224 measuring 2 Bigha 3 Biswa situated in Village Devkhera, Tehsil Alwar; ii. to issue any order or direction or writ of any nature for quashing notification under Section 4, 6 and Land Acquisition Award dated 19.07.1997/19.07.1979 in relation to the petitioner's land bearing Khasra no. 224 measuring 2 Bigha 4 Biswa, situated at Village Devkhera, Tehsil Alwar; iii. To issue any order or direction or writ of any nature for passing order for deacquiring the land or the petitioner Khasra no. 224 measuring 2 Bigha 4 Biswa, situated at Village Devkhera, Tehsil Alwar; iv. in alternate to issue any order or direction or writ of any nature for regularisation of the petitioner land under circular dated 21.05.2000 issued by the government; v. or any order or direction as deemed just and proper by the Hon'ble Court in the facts and circumstances of the case may also kindly be passed in favour of the petitioners."
(2.) The prayers aforesaid reflect a challenge to the acquisition proceedings with the further prayer to direct the respondents to de-acquire the land. The other relief is for regularisation of the land in the light of circular of the State Government dated 21st May, 2000.
(3.) Learned counsel for petitioner submits that after a Notification under Section 4 of the Land Acquisition Act, 1894 (for short "the Act of 1894"), declaration under Section 6 was made followed by an award. The land is still in possession of the petitioner thus a prayer is made to regularise it in his name. The settlement committee called the petitioner but regularization of the land has not been made though as per circular of the Government, even acquired land can be regularised in favour of a person interested or in possession. It is also stated that neighbouring land has been de-acquired thus to avoid discrimination, a direction to de-acquire the land be given.;