DALJIT KAUR AND LRS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matter here concerns the house known as 'ajit Villa' on College Road; Civil Lines; Ludhiaho.

(2.) ON May 18, 1959 'ajit Villa' was requisitioned under sub-section (2) o! Section S of the Punjab Requisitioning and Acquisition of Immovable Property. Act; 1953 (hereinafter referred to. as `the Ar Yl. It' had been requisitioned for Government Girls High School which functioned in this building thereafter until January 5, 1978, when possession r there was handed back to the owners' concerned upon its requisition by the: order of the District Magistrate, Ludhiana of December 17, 1977.

(3.) THE controversy now raised is with referred to the compensation payable in contract the damage caused to the building of 'ajit Villa' during the period of is requisition.