AMAR NATH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order shall dispose of 16 writ petitions bearing CWP Nos.22848, 26334, 26606, 26765, 26768, 26809, 26830, 26832, 26839, 26862, 26868, 26871, 26873, 26903 and 26905 of 2014 and 561 of 2015. However, for the sake of convenience, the facts are being extracted from

(2.) In brief, the petitioners in all the cases are in the business of truck/bus body building, having their workshop(s) on the G.T. Road starting from Patiala to Sirhind. In the year 1980, the State of Punjab, vide notification issued under Section 4 of the Land Acquisition Act, 1894, acquired the land of the petitioners for the public purpose of setting up the Grain Market at Sirhind. The said acquisition was challenged by the members of the Association, namely, M/s. Sirhind Truck and Bus Body Builders Association (Regd.) in CWP No.4207 of 1984 titled as "Joginder Singh etc. vs. State of Punjab etc.". The said writ petition was dismissed so also the LPA No.886 of 1985. The petitioner(s) filed Civil Appeal No.4129 of 1985 in the Supreme Court, which was disposed of on 12.12.1991 with the following order:-

(3.) Pursuant to the aforesaid order passed by the Supreme Court, the petitioners were informed by the Director, Colonization, Punjab, that the market value of the 9 acres of land is fixed @ '4.28 crores which was asked to be paid by way of bank draft drawn in favour of the Administrator, New Mandi Township, Punjab, within 30 days from the date of issuance of the letter.