JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, by way of present writ petition, seek issuance of directions to respondent No. 2 [Sub Divisional Magistrate-cum-Competent Authority (Land Acquisition), Dhuri, District Sangrur (Punjab)] for releasing the compensation amount of the acquired land which has been withheld during the pendency of Reference Case No. LAC No. 28 of 2022, titled "Jagsir Singh Versus Rajveer Singh etc.", pending before the Court of learned Additional District Judge, Sangrur.

(2.) This Court on 22/1/2026, while issuing notice of motion, passed the following order:-

(3.) In response, today reply dtd. 11/2/2026 filed on behalf of respondent No. 4-NHAI, is taken on record. Copy thereof be supplied to the opposite side. Registry to tag/paginate the same at appropriate place in the paper-book.