Surya Kant, J. - (1.) THIS order shall dispose of Civil Writ Petition Nos. 7421, 7423, 7424, 7435, 7436 & 7483 of 2014 as common questions of law and facts and involved in all these cases.
(2.) FOR brevity, the facts are being extracted from Civil Writ Petition No. 7421 of 2014. The Improvement Trust, Patiala, impugns the Award dated 30.08.2013 (Annexure P -2) passed by the Land Acquisition Tribunal, Improvement Trust, Patiala, whereby the respondent -land -owners have been awarded compensation @ Rs. 1177/ - per square yards alongwith other benefits for their acquired land.
(3.) THE land of the respondents was acquired under Sections 36 and 42 of the Punjab Town Improvement Act 1922 (hereinafter referred to as 'the Act'), vide notifications dated 18.06.2004, 25.06.2004 and 02.07.2004, respectively. The State Government accorded sanction to the development scheme floated by the Improvement Trust, Patiala, in exercise of its powers under Section 42 of the Act, on 10/11.06.2005. The total acquired land was 151 kanal 11 marla.;