ASHOK KUMAR GAUR,J. - (1.) The present batch of writ petitions has been filed by the petitioners claiming compensation of acquired land-Khasra No. 852 situated in Village Firozpur, Tehsil and District Dholpur.
(2.) Counsel for the petitioners-Mr. Raj Kamal Gaur submitted that the petitioners have purchased their respective land/plots by registered sale deed and as such they are entitled for due compensation.
(3.) Counsel for the petitioners also submitted that the similar controversy came up before this Court in S.B. Civil Writ Petition No. 1013/2010 (Anil Kumar Jain and Ors. Vs. Union of India and Ors.) and other connected writ petitions decided by common order dt. 14th February, 2014. The Co-ordinate Bench in the case of Anil Kumar Jain (supra) has passed the following order:- "In view of the discussion made above, all these writ petitions are disposed of with the following directions: (i) In the cases where land was sold through registered sale deed but in absence of mutation, compensation has not been given to the purchaser under sale deed, direction is given to award compensation to registered sale deed holder. To that extent, the impugned order stands modified. (ii) In the cases where 90B proceedings were completed with issuance of Patta, compensation should be awarded to Patta holders to the extent of land possessed by them under those Pattas. For the remaining land vest in the Municipalities, compensation should be awarded to the Municipalities and accordingly, the impugned order is modified/clarified to that extent. (iii)For all other cases, which are not covered by the categories referred to above, it is directed to be referred to the principal civil court of original jurisdiction and accordingly, the impugned order is modified to that extent. On reference, the principal civil court would be expected to decide the matter as expeditious as possible. (iv) If the amount was disbursed prior to filing of the writ petition or during the intervening period then cases covered by direction Nos.(i) and (ii), it would be payable to the categories of the petitions covered by directions aforesaid." ;