(1.) These petitions under Art.226 of the Constitution seek quashing of the awards dt. 8-3-1983 and 13-12-1983 given by the Arbitrator, Sri K.L. Sharma, appointed under S.37 of the Defence of India Act, 1962 read with R.10(1) of Defence of India Rules, 1963.
(2.) A reference under R.9(1) of the Defence of India (Requisitioning and Acquisition of Immovable Property) Rule, 1963 read with S.37(2) of the Defence of India Act, 1962 was made by the competent authority for determination of compensation of plot of land, namely, plots Nos. 984 area 1 bigha, 9 biswas, 986 area bigha 1 biswa, 987 area 1 bigha, 1 biswa, 988 area 15 biswas and 989 area 15 biswas totaling an area of 5 bighas 1 biswa land situated in village Gayasuddinpur Pargana and Tehsil Chail district Allahabad.
(3.) On 13-1-1964 the aforesaid land was requisitioned by the Collector, Allahabad, vide order dt. 13-1-1964, under S.29 of the Defence of India Act for the P.A.C. Battalion No. 1 for the period of emergency and six months thereafter, on 3-5-1968 the aforesaid land war permanently acquired by the Collector, Allahabad under S.36 of the Defence of India Act, 1962 for the construction of P.A.C. Building, Dhooman Ganj, Allahabad.