IMPROVEMENT TRUST BATHINDA Vs. ASHOK KUMAR AND

JUDGEMENT

(1.) By this order we shall dispose of CWP No.10869 of 2015 along with aforementioned 16 writ petitions wherein the challenge is to an award of Land Acquisition Tribunal (Improvement Trust) Bathinda (for short 'Tribunal') dated 17.10.2014. Since the award is common in all the 17 writ petitions, therefore, all the petitions are taken up and being decided together.

(2.) However, for the facility of reference the facts are being taken from CWP No.10869 of 2015 wherein the challenge is to an award of Land Acquisition Tribunal (Improvement Trust) Bathinda dated 17.10.2014 whereby Rs.23/- per square yard was awarded compensation of the land acquired.

(3.) The petitioner prepared a housing scheme for development of an area measuring 30.5 acres situated within the Municipal Limits of Bathinda known as "Kamla Nehru Nagar" notified under Section 36 of the Punjab Town Improvement Act, 1922 (for short 'the Act') on 01.10.1976. Later, land measuring 12 bighas 12 biswasis covered by the factory of Krishan Lal etc was excluded from the purview of acquisition. Resultantly, land measuring 148 bighas 3 biswas was acquired by the petitioner for 30.5 acres Scheme when the notification under Section 42(1) of the Act was published on 20.11.1978. The Land Acquisition Collector awarded Rs.17/- per square yard as compensation in its award dated 02.07.1979.