- (1.) The prayer in this petition filed under Articles 226 & 227 of the Constitution of India is for a mandamus directing the respondents to release the payment of interest to the petitioner which is claimed to be payable under Section 34 of the Land Acquisition Act, 1894 (for short "the Act").
(2.) The above prayer is made on account of acquisition of land belonging to the petitioner which was acquired by the Punjab Government for public purpose of developing new Sectors 76/80 in the area of the Urban Estate, SAS Nagar, Mohali.
(3.) The notification under Section 4 was issued on 21.2.2000 acquiring amongst other land, the land of the petitioner measuring 45 kanals 16 marlas from salam khata and some land from joint ownership falling in the revenue estate Mauli Baidwan, Hadbast No.4, Tehsil and District Mohali in which there was a submersible tube well, superstructure and trees.;