NARANJAN SINGH Vs. IMPROVEMENT TRUST HOSHIARPUR AND OTHERS

JUDGEMENT

(1.) The petitioner has sought a writ of mandamus for a direction to respondent authorities to decide the representation dated 28.01.2004 (Annexure P-4) and 22.10.2015 (Annexure P-8) to seek the exemption from the acquisition of the property of the petitioner.

(2.) The petitioner has purchased the land in question vide sale deed dated 28.09.1988. The respondent-Improvement Trust published a notification in the year 1994 for acquisition of land. As per the petitioner, the objections filed by him were rejected. The petitioner as well as other land owners was directed to hand over possession to the Improvement Trust. Some other land-owners filed a writ petition i.e. CWP No.14958 of 1997 titled Harjit Singh v. The Improvement Trust Hoshiarpur and others, but the said writ petition was dismissed on 07.10.2002. The petitioner refers to a notice dated 05.11.2003 (Annexure P-2) served upon him to hand over the possession of the premises. The petitioner is said to have made a representation for release of the land acquired. The petitioner is said to have also filed a civil suit for injunction along with an application under Order XXXIX Rule 1 and 2. The application for ad interim injunction was dismissed on 18.03.2004. The appeal was also dismissed.

(3.) The petitioner did file a revision petition which was admitted. As per the petitioner, the said suit and the revision have since been withdrawn with liberty to file a writ petition and hence the present writ petition was filed.