KALICHARAN Vs. TRIBUNAL

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos. 15683 and 15684 of 1992 as in both the petitions the question of law is somewhat similar though the dates of subject acquisition are different. Suffice it would be to note that in Civil Writ Petition No. 15683 of 1992, the land of the petitioners was acquired for wholesale vegetable market set-up by Bhiwani Improvement Trust. The Land Acquisition Collector of the Trust passed an award on 24.01.1975 against which the petitioners/land-owners felt dissatisfied and made a reference which was decided by the Tribunal constituted under the Punjab Town Improvement Act, 1922 as applicable to the State of Haryana, vide Award dated 12.05.1992. Vide the said Award the Tribunal has assessed the market value as Rs. 1,26,720/- out of which part of amount is payable to the tenants who were occupiers of the acquired shops. The land-owners still being dissatisfied have preferred this writ petition.

(2.) In the 2nd case C.W.P. No. 15684 of 1992, 13 shops and 6 residential houses of the petitioners were acquired by Bhiwani Improvement Trust for Development Scheme No. 35 and in relation thereto the Land Acquisition Collector of the Trust passed Award on 18.1.1977. On a reference by the landowners/petitioners, the Tribunal constituted under the Punjab Town Improvement Act, 1922 as applicable to the State of Haryana, passed the Award dated 9.6.1992 granting compensation of R.s. 1,77,600/- to them. Still dissatisfied, the petitioners have approached this Court.

(3.) No sooner we took up the above-stated matters for hearing, learned counsel for the parties have referred to the certified copies of Awards passed in both the cases which fortify that the same have been passed by the President of the Tribunal alone, without concurrence of any other member.