AJAIB SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present judgment shall dispose of CWP Nos.12921, 12827, 12893, 13198, 13219, 13224, 13292, 13301, 13365, 14187, 17775, 19225, 19244, 19279, 19776, 19766, 19825, 21124 of 2015; 24521 of 2017 as common questions of law and facts are involved. For brevity, the facts are being taken from CWP No.13224 of 2015.

(2.) In this writ petition filed under Articles 226/227 of the Constitution the petitioner seeks quashing of the order dated 14.07.2014 (P14) vide which petitioner's request for appointment of an Arbitrator has been declined. That apart, relief sought is also for appointment of District and Sessions Judge, Bathinda as an Arbitrator for adjudicating the claim of the petitioner.

(3.) Vide the impugned order dated 14.07.2014 (P14), the Special Land Acquisition Collector, Jalandhar has come to the conclusion that the landowners have received the compensation after executing the agreement in Form 'K' wherein they have agreed that they shall not claim or be entitled to any other compensation whatsoever in connection with the said acquisition. As per Section 8(1)(a) of the Requisitioning and Acquisition of Immovable Property Act, 1952 (in short the 1952 Act), thus the request for appointment of an Arbitrator was declined vide the impugned order.