- (1.) Heard learned Counsel for the parties.
(2.) On 05.07.2012 a Notification was issued under Section 4 of the Land Acquisition Act, 1894 in respect of a large parcel of lands.
(3.) A bunch of writ petitions, lead matter being S.B.C.W.P. No.14351/2012; Smt. Rajbala Vs. State of Rajasthan & Ors. were filed challenging the Notification under Section 4 of the Land Acquisition Act, 1894 pleading therein as to why subject lands were not suitable to be acquired and principal argument being constructions being made over the lands.;