AJMER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against the order of the Land Acquisition Collector, Urban Development, Punjab, S.A.S. Nagar, declining to refer the application given under Section 18 of the Land Acquisition Act to the District Judge.

(2.) The sole ground on which the impugned order has been assailed is that the Land Acquisition Collector did not give opportunity to the petitioner to prove that the compensation awarded by the Collector, was not received without prejudice. Support is sought from decision dated 21st July, 1977, of B.S. Dhillon, J., in Civil Revision No. 1072 of 1973 Ajmer Singh v. State of Punjab, wherein the learned Judge accepted such an objection and set aside the order of the Land Acquisition Collector and directed him to afford an opportunity to the petitioner to bring material on record in support of his case. Following the same, I allow this petition, set aside the impugned order and direct that the Land Acquisition Collector before finally deciding the issue involved in the case, to allow the petitioner to examine the witnesses to be produced by him. No order as to costs.