Jasbir Singh, J. - (1.) This order will dispose of two writ petitions, i.e., Civil Writ Petitions No. 9757 of 1999 and 4056 of 2005 as common questions of law and facts are involved in both these cases. For facility of dictating order, facts are being taken from CWP No. 9757 of 1999.
(2.) Vide notice dated May 17, 1999( P-1), the land owners, whose land was acquired vide notification dated August 20, 1998 (P-3) were asked by respondent No. 3 to furnish a proof of their ownership, area and compensation in terms of the provisions of Section 9 (1) and (3) and Section 10(1) & (2) of the Punjab Development of Damaged Areas Act, 1951 (in short the 1951 Act).
(3.) Vide notification dated August 20, 1998, issued as per provisions of Section 5(3) of the 1951 Act, 3.7 Acres of land was finally ordered to be acquired to implement the scheme prepared under Section 3 of the 1951 Act to widen an approach road leading to Golden Temple and Bagh Jallianwala, through Ghee Mandi and Bazar Sandookan, Amritsar.;