IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2177  OF 2011 IN  

SPECIAL LEAVE PETITION (C) NO. 14246 OF 2010

DHOOPARAM [D] THROUGH LRS. & ORS.       .....   APPELLANTS

VERSUS

STATE OF RAJASTHAN & ORS.   .....   RESPONDENTS

O R D E R

1. Leave granted.

2. Dr.  Manish  Singhvi,  learned  Additional  Advocate  

General for the State of Rajasthan states at the Bar  

that  the  appellants  will  be  given  time  to  file  

objections under Section 5A of the Land Acquisition Act,  

1894, till the middle of April, 2011.  In this view of  

the matter, the impugned judgment is set aside.  The  

appeal is disposed of.

3. However, we clarify that as this order has been  

made on the statement made by the learned Additional  

Advocate General, it will not be taken as a reflection  

on the merits of the controversy.

     ........................J       [HARJIT SINGH BEDI]

     ........................J       [CHANDRAMAULI KR. PRASAD]

NEW DELHI FEBRUARY 28, 2011.