- (1.) Since these writ petitions arise out of the same factual matrix and raise an identical set of legal issues, they are being decided by this common judgment.
(2.) The facts are being taken from the case of Ramji Lal Kumawat Vs. State of Rajasthan & Anr., S.B. Civil Writ Petition No.4704/2006. Since the facts are similar, the facts of other writ petitions need not be narrated.
(3.) According to the petitioners, on 04.12.2001 a Notification under Section 4(1) of the Land Acquisition Act ('the Act', for short) was issued. According to the Notification, since the UIT, Ajmer needed land for establishing the Prithviraj Nagar Yojana, the petitioners' land was being acquired. The petitioners filed their objections under Section 5(1) of the Act. Subsequently, on 15.09.2003, the declaration under Section 6 of the Act was published. On 13.07.2005, a draft award was submitted to the Government.;