M.L.JAIN, J. - (1.) THE writ petitions NOS. 1901/75, 1904/75 and 1924/75 are being disposed of by this common order.
(2.) THE facts of these petitions are identical. The petitioners purchased lands from Shri Gaj Singh, the Ex -Ruler of Jodhpur, for the construction of houses by registered sale -deeds as follows: 1. Petition No. 1901/75, 35242 -00 sq. yds for Rs. 4 Lakhs by a registered sale -deed on 4 -11 -71. 2. Petition No. 1904/75, 25,200 sq. yards for Rs. 3,65000/ - by a; registered sale -deed dated 4 -11 -71. 3. Petition No. 1924/75 1,81,818.00 sq. yards for Rs. 9,60,000/ - by registered sale -deed dated 5 -11 -1971. The land is comprised in Khasra No. 421 in the revenue record. A Gazette notification was issued on 13 -8 -64 under Section 7 of the Rajas ban Land Reforms and Acquisition of Land -owners Estates Act, 19,63 according to which the estates of all the land owners in Rajasthan vested in the State Government with effect from 1/9/1964 Notices under Section 9A of the said Act were issued on 19 11 -1975 to the petitioners by the Collector, Jodhpur, that the transfers of the aforesaid lands ate null and void and they shall deliver possession before 29 -11 -1975, or within 10 days of the receipt of the notice which ever is liter, to the Sub -Divisional Officer, Jodhpur. One more notice appears to have been issued on 8 -12 -1975 by the Sub Divisional Officer, Jodhpur by which he appears to have been taken possession of the aforesaid lands by affixing a notice as required by Rule 8 of the Rajasthan Land Reforms and Acquisition of Landowners Estates Rules, 1964.
(3.) THE petitioners contend that the land is not liable to acquisition under the said Act and they have prayed that an appropriate writ or order or direction directing the respondents to withdraw the aforesaid notices, to prohibit them from proceedings further in pursuance of the said notices and to quash the said notices, and to restore the possession to the petitioners, be issued.;