SURJIT KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226/227 of the Constitution of India has been filed for directing the respondents to appoint District and Sessions Judge, Bathinda as an Arbitrator for adjudicating the claim of the petitioner.

(2.) The same is based on the ground that the petitioner is owner of land measuring 82 bighas 10 biswas, which was acquired by the Union of India for defence purposes under Defence of India Act on 07.10.1972. A meagre sum of money was assessed in lieu of the land acquired, on account of which the petitioner has filed the writ petition after the death of Gurdial Singh, as the petitioner as such has become owner of half share of the above said land.

(3.) Application has also been filed for placing on record Form 'K', wherein the said amount as such has been received by Gurdial Singh son of Kehar Singh. Thus, the petitioner's predecessor-in-interest has already received the amount, as she has described herself as daughter of Gurbax Singh son of Kehar Singh.