MEWA SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition is to the notification dated 29.07.2013 (Annexure P-9), whereby the land measuring 126 kanals 18 marlas including the land of the petitioner measuring 4 kanal 14 marlas was de-notified from acquisition as well as notices dated 26.03.2013 (Annexure P-3) demanding deposit of Rs. 88,12,500 i.e. the compensation amount paid to the petitioner and dated 17.12.2013 (Annexure P-10) whereby his property was sought to be attached.

(2.) The petitioner claims to be owner of land comprising in khasra No.16//3 (8-0) and 8 (7-11) situated within the revenue estate of Village Jheurheri, Tehsil and District SAS Nagar Mohali. The said land was acquired for a public purpose for setting up of an International Civil Air Terminal at Mohali vide Award dated 09.04.2008.

(3.) The assertion of the petitioner is that the land mentioned above is owned and possessed by the petitioner and is so reflected in the revenue record except 3 kanal of land, which reflects the possession of the Central Government Defence. The petitioner is, thus, rightly paid compensation for the entire land acquired, but the respondents have withheld compensation of 3 kanal of land comprising in Khasra No.16//3(1-10), 8(1-10) recorded in possession of the Central Government and have raised demand for refund of the remaining land measuring 4 Kanals 14 Marlas illegally and in unjustified manner.