DINESH MEHTA, J. - (1.) Feeling aggrieved of the order dated 22.01.2019, vide which learned Single Judge has dismissed appellant's writ petition, he has preferred the present intra-court appeal.
(2.) The concise facts within the precincts of the challenge made before us are that the appellant, resident of Village Jojro Ka Kheda, Tehsil Gangrar, District Chittorgarh has his agricultural land spread in Khasra No.61, 312, 313 and 314. Initially some part of his land was acquired by the respondent - National Highways Authority of India (hereinafter referred to as "the NHAI") for construction of National Highway in 2002. Thereafter, for the purposes of widening of the said Highway, the respondent - NHAI purchased some part of the land with mutual consent for setting up of a toll plaza.
(3.) After construction of the National Highway and establishment of toll plaza, the petitioner got his land converted for commercial use and commenced his business thereupon.;