- (1.) This petition is directed against order dated 30.01.2009 passed by the Division Bench of the Punjab and Haryana High Court whereby the writ petition filed by the petitioner for issue of a mandamus to the respondents to pay damages of 10 crores on account of delayed release of the amount of compensation and to allot an industrial or residential plot to him was dismissed.
(2.) The proceedings for the acquisition of the petitioner's land were initiated vide notification dated 11.11.1993 issued under Section 4(1) of the Land Acquisition Act, 1984 (for short, 'the Act'). The declaration under Section 6(1) of the Act was issued on 19.4.1994. The Land Acquisition Collector passed two awards dated 16.6.1994 and 7.6.1996 and fixed market value of the acquired land at the rate of 1.75 lacs per acre. On a reference made under Section 18 of the Act, Additional District Judge, Ropar determined the amount of compensation at the rate of 6.45 lacs per acre in respect of the first award. The appeal filed by the petitioner under Section 54 of the Act was allowed by the High Court and the amount of compensation was determined at the rate of 8 lacs per acre for the entire acquired land.
(3.) The amount of compensation was paid to the petitioner after considerable delay and that too in compliance of the direction given by the High Court in a writ petition filed by the petitioner.;