KISHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of civil revisions No. 744 to 752 of 1988 as common questions of law and facts are involved therein.

(2.) The petitioners have sought a direction to the Additional District Judge, Gurdaspur to make payment of the amount deposited by the Union of India as compensation to the petitioners for the acquisition of their lands under the Requisitioning and Acquisition of Immovable Property Act, 1952. The order dated 4.8.1986 passed in F.A.O. No. 585 of 1983.

(3.) The Additional District Judge, declined to execute the orders passed by the Appellate Authority, inter-alia, holding that the execution application is not maintainable in respect of the award given under Section 8 of the Requisitioning and Acquisition of Immovable Property Act. The facts averred are not controverted either by filing the reply or otherwise. It is not disputed that the money in terms of the award in above mentioned F.A.O. stands deposited with the Additional District Judge, Gurdaspur. The same is not being paid to the claimants.