S. Pal Singh alias Ajai Pal Singh vs The President, Land Acquisition Tribunal, Amritsar and Others

Hemant Gupta, J.—Challenge in the present writ petition is to an order passed by the Land Acquisition Tribunal dated 22.12.2005, whereby in a reference u/s 18 of the Land Acquisition Act, 1894 (for short ''the Act''), the land owners have not been granted solatium and interest as payable under the Act. The petitioner also claimed enhanced compensation of Rs.100/-per Sq. yard. Learned counsel for the petitioner relies upon an order passed by the Division Bench of this Court on 06.10.2010 in CWP No. 7977 of 2006 titled as Dr. Jagdev Inder Pal Singh Vs. The President, Land Acquisition Tribunal, Amritsar Improvement Trust, Amritsar and others and other connected petitions, wherein land owners were found entitled to compensation at the rate of Rs. 18.50 per Sq. yard and also the solatium and interest, except the interest on additional compensation payable u/s 23 (1-A) of the Act. The aforesaid petition was filed against the same Award arising out of the same notification.

None has put in appearance on behalf of the respondents, even though the notice was served upon the respondents. Keeping in view the uncontroverted assertions of the petitioner, the present writ petition is allowed in the same terms as in CWP No. 7977 of 2006.