CHETU Vs. COLLECTOR

JUDGEMENT

(1.) This is a petition, under Article 133 of file Constitution of India The fads, giving rise to the petition, are as under;

(2.) Land, situated in Parana Nagar, Sundar Nagar. District Mandi some of which was under the proprietorship, and some under the tenancy, of Dagu respondent No. 2, was acquired, under the provisions of the Land Acquisition Act, for the construction of Beas-Sutlej-Link Colony The Collector, respondent No. 1, awarded compensation with respect to the acquisition of the land. The petitioners filed objections against the award of the Collector, claiming 2/5th share in the compensation, on the ground that the land acquired was joint Hindu famih property of the joint Hindu family, consisting of Dagu respondent No.2 and his four sons the two petitioners and respondents Nos. 4 and 5.

(3.) The objections, filed by the petitioners, against the award of the Collector, wore referred to the Court for determination. The Collector, also, deposited, in the Court, 2/5th share of the compensation, which had not been paid to respondents Nos. 2 to 5.