AVTAR SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of Mandamus directing the respondents to release the compensation along with interest @ 18% for the acquisition of land for construction of New Border Security Force, Battalion in the revenue estate of village Chak Arayan Wala, Tehsil Fazilka, District Ferozepur.

(2.) The case set up by the writ petitioner is that the father of the petitioner Jawala Singh was owner of the land and on his death mutation of 14 kanals 8 marlas of land was entered in favour of the petitioner.

(3.) Respondents No.1 and 2 in their reply submitted that the land measuring 124 acres 18 marlas had been acquired for establishment of the BN headquarter of the unit of Border Security Force. As per award, a sum of Rs. 16,85,508/- was paid towards cost of land, trees, tube wells and houses etc. The petitioner had filed Civil Suit No.225-1 on 8.3.2004 in the Court of the Additional Civil Judge (Sr. Division), Jalalabad (West) which was dismissed on 27.3.2010.