- (1.) The prayer made in the writ petition is for issuance of direction to the Land Acquisition Collector, Department of Industries,Punjab, Chandigrh to decide the application filed by the petitioners under Section 28-A of the Land Acquisition Act, 1894.
(2.) It has been averred in para No.3 that the petitioners have been owners in possession as co-sharers of land bearing Khasra No. 48/8, 9/1, 13, 40/9, 10, 11, 12, 18, 19, 20 Khewat Khatauni No. 1/2, 4,5,6,7,9,10,11,12 as per jamabandi for the year 1991-92 of village Jhandher Mahapurkhan, District Amritsar. In para Nos.4,5 and 6, it has been stated that on filing of reference by other co-sharers under Section 18, the amount of compensation has been raised and RFA No. 4387 of 2006 titled PSIEC v. Bawa Singh and others along with connected appeals are pending before this court. Accordingly, prayer has been made C.W.P. No. 21844 of 2011 2 for redetermining of the amount of compensation on the basis of the enhancement ordered by the learned Additional District Judge or by any other higher Court.
(3.) Notice of motion.;