Ashok Kumar vs State of Punjab

Uma Nath Singh, J.—Heard learned counsel for parties and perused the pleadings.

Learned counsel for Improvement Trust stated that after award was passed on 25.5.2007, petitioners landowners have already received compensation amounts, thus, nothing survives in this writ petition for adjudication.

On the other hand, learned counsel for petitioners, submitted that Ashok Kumar and Swaran Ram (petitioners No. 1 and 5), have not been any compensation and they have also constructed houses on their paid lands under acquisition. Learned counsel also submitted that as per policy of the State Government, lands with constructed houses of Class ''A'' category are generally exempted from acquisition.

As regards controversy in respect of Khasra No. 17550/9783min and Khasra No. 17551/9783min, they are in the ownership of Harbilas son of Batna Ram vide Annexure P7. Contrary to assertion of learned counsel for petitioners, learned counsel for Improvement Trust submitted that petitioners Ashok Kumar and Swaran Ram have already received the compensation amounts. Further at the time of release of compensation amount, they did not take any objection to the payment. We do not find any infirmity in acquisition proceedings; therefor, this writ petition dismissed.