SHARAN PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment disposes of C.W.P. Nos. 2246 of 1985, 4345 of 1983, 5604 of 1983 and 5783 of 1983 since common questions of law arise for adjudication therein.

(2.) A reference to the relevant facts has been made from C.W.P. No. 2246 of 1985 except where reference is called for to the pleadings in other petitions for determining a point of law arising therein.

(3.) The facts :- Respondent No. 1 vide notification No. 3 / 131/81/5UDI(4727, dt. 1/06/1982 published in the Punjab Government Gazette (Extraordinary) dt. 1/06/1982 under S. 4 of the Land Acquisition Act, 1894 (for short, the Act) notified 22.94 acres (103 Kanals 11 Marlas) of land for acquisition at public expense for public purpose, namely, for setting up of residential Urban Estate (for laying of 120 wide circular road and underground sewer in the Urban Estate, Jalandhar). This notification was followed by a declaration under Sec. 6 of the Act published vide Notification No. 3 / 131/81-5UDI/15248, dt. 17/08/1983 indicating that land measuring 6.53 acres (52 Kanals 5 Marlas) was acquired at public expense for public purpose. The Land Acquisition Collector, Urban Development Department, Punjab, Chandigarh (for short, the Collector) announced the award on 25/03/1985.