NAND RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The short prayer made on behalf of the petitioners in the present writ petition is for issuance of direction to the respondents to release the amount of compensation against acquisition of their land.

(2.) Learned counsel for the petitioners while referring to the written statement filed on behalf of PUDA authorities, submits that the amount stands deposited with the ld. Reference Court.

(3.) Learned counsel appearing on behalf of respondent-PUDA submits that the amount of compensation stands deposited with the ld. Reference Court and the same has not been released for the reason that a reference petition under Sec. 30 of the Land Acquisition Act, 1894, is pending consideration.