SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this revision petition filed under Article 227 of the Constitution of India, challenge is to order dated 2.12.2011 Annexure P/1 passed by learned Additional District Judge, Faridkot (Reference Court). Petitioner's father Jugraj Singh had filed reference petition No. 29 dated 18.4.2006 under section 28-A of the Land Acquisition Act, 1894 against the State of Punjab. The said case was consolidated with another reference No. 25 of 18.4.2006, titled Charanjit Singh and others versus Punjab State and another. During pendency of the reference, Jugraj Singh died on 29.11.2008. Petitioner Santokh singh claiming himself to be son and legal heir of Jugraj Singh filed application Annexure P/3 for impleading him as legal representative (LR) of Jugraj Singh. However, the said application remained undecided by the Reference Court. The consolidated references were decided by the Reference court vide award dated 16.12.2009. On receiving certified copy of the said award, petitioner learnt that the application moved by him for impleading him as LR of Jugraj Singh had not been decided.

(2.) In the aforesaid circumstances, petitioner filed application dated 28.1.2010 Annexure P/2 for deciding application Annexure P/3 filed by him while the reference was pending.

(3.) Learned Reference Court vide impugned order dated 2.12.2011 Annexure P/1 has directed the petitioner to get succession certificate regarding estate of Jugraj Singh. Feeling aggrieved, petitioner has filed this revision petition to assail the said order.