INDERJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two writ petitions No.22649 and 22729 of 2011. The challenge in these writ petitions is to the notifications dated 06.04.2011 and 28.11.2011 issued under Sections 4 and 6 respectively of the Land Acquisition Act, 1894 (for short "the Act"), whereby, the land of the petitioners is sought to be acquired.

(2.) The arguments against the acquisition in both the petitions are broadly similar. But there are some additional arguments that have been raised in these two petitions based on the nature of the land/building sought to be acquired. As arguments were firstly addressed in CWP No.22729 of 2011 we propose to take that petition first. CWP No. 22729 of 2011

(3.) The petitioner is an old lady of about 73 years of age. She is the wife of Late Major General R.K. Suri, who was awarded a Vir Chakra for display of gallantry and leadership of a high order while commanding the battalion of the Jat Regiment during the Indo-Pakistan war 1971. The Punjab government had initially promised 5 acres of land free to Gallantry Awardees, such as the petitioner's late husband, but the promise remains unfulfilled till date.