(1.) THIS judgment shall dispose of C.W.P. Nos. 4800 of 1985, 4801 of 1985, 4802 of 1985 and 4803 of 1985, as they arise from the same acquisition proceedings. For the sake of convenience, facts are being extracted from C.W.P. No. 4801 of 1985.
(2.) PRAYER in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for the issuance of a writ of certiorari for quashing the Award dated 13.2.1985 (Annexure P-2), passed by the Tribunal, constituted under the Punjab Town Improvement Act, 1922 (for short hereinafter referred to as "the Act"), on the plea that the rate of compensation assessed, for acquisition of petitioner's land, is woefully inadequate and does not reflect the true market value.
(3.) IT is further contended that in the case of one such petition, filed for enhancement, before the Tribunal titled as Manjit Singh and others v. Land Acquisition Collector, Jullundur Improvement Trustment and others, the Tribunal awarded compensation at a flat rate of Rs. 1,000/- per marla. The Jullundur Improvement Trust-respondent No. 1 impugned the aforemention award in CWP No. 2460 of 1983 "Manjit Singh and others v. The Tribunal Constituted under the Town Improvement Act, Jullundur through its President and others". A Division Bench of this Court, vide order dated 11.8.1983, dismissed the writ petition, thus, affirming the rate of compensation awarded by the Tribunal @ Rs. 1,000/- per marla.