JUDGEMENT
Kirpal, J. -
(1.)In these appeals the challenge is to the decision of the Rajasthan High Court who had upheld the acquisition of land of the appellants which had been acquired by the respondents under the provisions of the Rajasthan Urban Improvement Act, 1959 (hereinafter referred to as 'the said Act').
(2.)The proceedings for acquisition of land of the appellants commenced with the State of Rajasthan issuing notification dated 10th October, 1979, under Section 52 (2) of the said Act proposing to acquire the land, described in the said notification, which was situated in various villages in and around the city of Jaipur. The notification stated that it was necessary to acquire the land mentioned therein for improvement of land of Sector 1A of Jaipur City for the purposes of multipurposes schemes, i. e., for the construction of buildings residential, commercial and industrial units. By this notification information was given to all the concerned owners and persons interested in the land which was sought to be acquired to file any objections, which they had, against the proposed acquisition. In respect of the land of the appellants notification under Section 52 (1) of the said Act was issued on 20th April, 1984. It was stated therein that the land mentioned in the said notification was needed under the said Act for the improvement of urban areas and this notification was issued after considering those objections which had been filed by the interested persons. It was also notified that on the date of publication of the said notification in the Rajasthan Rajpatra "the said land shall be vested in the State Government free from all encumbrances". Though, this notification was dated 7th March, 1984, the same was however, published in the Rajasthan Rajpatra on 20th April, 1984.
(3.)The Land Acquisition Act, 1894, was extended to the State of Rajasthan on 24th September, 1984. Some of the persons whose lands were acquired filed suits challenging the acquisition proceedings under Section 52 of the said Act. According to the appellants the said suits were dismissed on 2nd September, 1986. Awards were passed on different dates. In the present appeals the awards were passed on 30th September, 1988, 30th November, 1988 and 28th June, 1989.