Anupinder Singh Grewal, J. - (1.) This order shall dispose of two writ petitions bearing CWP No.3908 of 2013 titled 'Ravi Dutt and others v. State of Punjab and others and CWP No.3108 of 2013 titled 'Dharam Singh v. State of Punjab and others' since common question of facts and law are involved in the same. For the sake of convenience, the facts are being taken from CWP No.3908 of 2013.
(2.) The petitioners are seeking mandamus for directing the respondents to cancel the allotment made in the favour of respondent No.5 and to restore the possession of the unutilized land of the petitioner to him. The petitioner has stated that he had owned land description of which is as under:- "(i) Land 37 Kanal 4 Marlas (which is 2/3 share of total land area 55 Kanal 16 Marla) was owned by petitioners Hukam Singh and Gurdev Singh, comprising in Khasra No.3/17, 22, 23, 24, 25, 4//2, 5/1, 6/2, 34/1 of village Kumbra Had Bast No.6, Tehsil Kharar, now Mohali. (ii) Land measuring 1 Kanal 5 Marla land 1/2 share khasra No.6//6, 7/1 total 10-4 was owned by petitioner Ravi Dutt son of Shambu Ram."
(3.) Total land measuring 400.40 acres including the petitioners land was acquired vide notification under Section 4 of the Land Acquisition Act dated 10.12.1973 (Annexure P-1) for setting up residential Urban Estate. The award determining compensation of the acquired land was passed on 27.02.1975. 9.60 acres of land was put to open auction on 08.02.2008 (Annexure P-3) and sold to respondent No.5.;