Jaswant Singh, J. - (1.) BY this common order I shall dispose of the above mentioned two Civil Revisions as common questions of facts and law are involved therein. For the sake of convenience, the facts are being taken from Civil Revision No. 3469 of 2014.
(2.) LEGAL heirs of decree holder are in revision under Article 227 of the Constitution aggrieved against the order dated 26.02.2014 (P -5) passed by the learned Civil Judge(Jr. Divn.), Ludhiana/Executing Court whereby the objections filed by JD i.e. Land Acquisition Collector, Ludhiana in the execution proceedings have been allowed and consequently the execution petition has been dismissed. Learned Counsel for the petitioner has argued that this Court vide its order dated 23.05.2006 (P -2) had enhanced the compensation for the land owners and ordered that uniform rate of compensation should be awarded. Thus, it was argued that although the petitioner had not preferred the writ petition along with the other writ petitioners, still the said order would be applicable to him and no differential treatment could be meted out to various parts of acquired land. It was further argued by the learned Senior Counsel that the order Annexure (P -2) is applicable to present execution proceedings as well, because power of the High Court is not restrained under Article 226 of the Constitution, especially when the petitioner before this Court was a respondent in one of the writ petitions filed by the Jds and even the respondent can be granted a relief which he or she is entitled to by invoking the provisions of Order 41 Rule 33 CPC.
(3.) AFTER hearing learned Counsel for the petitioners and perusing the paper book this Court is of the considered view that both the aforesaid revision petitions are devoid of any merit and the same deserves to be dismissed.;