M.M. Kumar,J. - (1.) THIS order shall dispose of a bunch of petitions* as the common question of facts and law have been raised. The principal controversy centres around the issue whether the constitution of Tribunal under Section 60 of the Punjab Town Improvement Trust Act, 1922 (for brevity 'the Act'), for the purposes of determining the compensation of land acquired under that Act would be proper if the President of the Tribunal alone has passed the award. It is conceded as a fact that the Tribunal is comprised of a President and two assessors for the purposes of assessing the amount of compensation in respect of the land acquired under the provisions of Sections 36 and 42 of the Act. The question was raised before Hon'ble the Supreme Court in the case of Karnal Improvement Trust, Karnal v. Parkash Wanti, : (1995) 5 SCC 159. Two Division Benches of this Court followed the aforesaid view in the case of Gurcharan Singh and others v. State of Punjab (CWP No. 11553 of 2001 decided on 07.04.2010) along with other petitions and took the view that the President alone was not competent to pass the award. Likewise, another Division Bench of this Court in the case of Jalandhar Improvement Trust, Jalandhar through its Administrator v. Improvement Trust Tribunal, Jalandhar, 2010 (1) R.C.R. (Civil) 550 also took the same view.
(2.) IN respect of the acquisition involved in the present case, this Court has already disposed of two petitions, namely, CWP No. 5132 of 2011 and CWP No. 5133 of 2011 decided on 14.10.2011 taking the same view. Therefore, the law appears to be well settled that the President alone in terms of a Tribunal constituted under Section 60 of the Act would not enjoy the jurisdiction to pass an award determining the amount of compensation. For the purposes of this bunch, we are making reference to the facts taken from CWP No. 2718 of 2008 (Avtar Singh and others v. District Judge, Rupnagar and others). The impugned award in the instant petition is dated 09.11.2001 (P -1), which has been passed by the District Judge, Rupnagar. A perusal of the award would show that the award has been announced by the District Judge and there was no heading given by any of the other two Members. However, in para 7 of the award, the names of two assessors have been mentioned, namely, Sh. Jarnail Singh, General Assistant (Assessor) and Sh. Harmohan Singh Paul, Advocate (Assessor) and it has been observed that the matter was discussed with them and therefore, it has been urged that it may not be considered as adequate compliance of the provisions of Section 60 of the Act. It would be pertinent to notice the relevant part of Section 60 of the Act, which reads as under: 60. Constitution of tribunal. -(1) The tribunal shall consists of a president and two assessors. (2) The president of the tribunal shall be a person qualified for appointment as a Judge of the High Court. (3) The president of the tribunal and one of the assessors shall be appointed by the State Government and the other assessor shall be appointed by the municipal committee or, in default of appointment by the municipal committee within two months of their being required by the State Government to make such appointment, by the State Government: (4) xx xx xx xx (5) xx xx xx xx (6) xx xx xx xx
(3.) A perusal of Section 60 of the Act would show that the Tribunal is to consist of a President and two assessors. The President of the Tribunal has to be a person qualified for appointment as Judge of the High Court and has to be appointed by the State Government along with one of the assessors. The other assessors may be appointed by the Municipal Committee and in default of appointment by the committee within a period of two months of the requirement of the State Government, the State Government may appoint even the second assessor. It is, thus, clear that three Members' Tribunal is contemplated. It would also be pertinent to mention that the procedure for pronouncing the award of the Tribunal is given in Section 65 of the Act, which reads as under: 65. Award to tribunal how to be determined. (1) For the purpose of determining the award to be made by the tribunal under the Land Acquisition Act, 1894. (a) If there is any disagreement as to the measurement of land, or to the amount of compensation or costs to be allowed, the opinion of the majority of the members of the tribunal shall prevail; (b) notwithstanding anything contained in the foregoing clause, the decision on all questions of law and title and procedure shall rest solely with the president of the tribunal and such questions may be tried and decided by the president in the absence of assessors unless the president considers their presence necessary. (c) The President of the Tribunal may record evidence on any matter in the absence of assessors unless he considers their presence necessary (2) Every award of the tribunal, and every order made by the tribunal for the payment of money, shall be enforced by a Court of Small Causes, or if there be no such Court, by the Senior Sub -Judge within the local limits of whose jurisdiction it was made as if it were a decree of that Court.;