WARYAM SINGH Vs. PRESIDENT, LAND ACQUISITION TRIBUNAL

JUDGEMENT

(1.) THIS order will dispose of 52 writ petitions arising out of same acquisition proceedings. Thirteen petitions being CWP Nos.2177, 2186, 2190, 2196, 2291, 2294, 2297, 2322, 2323, 5539, 5552, 5598, 5607 of 1990 have been filed by the Improvement Trust, confined to the question of applicability of Section 23(1A) of the Land Acquisition Act, 1894 (for short, "the Act"), as amended vide Act No. 68 of 1984. The remaining 39 petitions have been filed by the land owners, seeking enhancement of compensation.

(2.) ACQUISITION proceedings were initiated under Section 36 of the Punjab Town Improvement Act, 1922 vide notification dated 8.6.1973 followed by notification dated 26.7.1974 under Section 42 of the said Act. The Collector determined compensation by separate awards dated 31.10.1974 of Village Dugri, dated 1.8.1975 of Village Jawadi, dated 27.7.1976 of Village Burara and dated 5.8.1977 of Villages Gill-1 and Gill-2. The purpose of acquisition was development of 400 acres land Model Town Extension Scheme Part II, Ludhiana. The Scheme covered five villages.

(3.) WE have heard learned counsel for the parties.