ASHUTOSH MOHUNTA,J - (1.) THE challenge in the writ petition is to the acquisition of the land of the petitioners vide notifications Annexures P-2 and P-4 by which the State Government has acquired the land for a project to be set up by respondent No. 3.
(2.) THE State of Punjab has issued notifications on 31.5.2005 and 5.9.2005 under Sections 4 and 6 of the Punjab Land Acquisition Act and acquired approximately 438 kanal 6 marla of land for a public purpose, namely, for setting up Mega Project - expansion of Yarn Mill and Establishment of Garment Project by M/s Abhishek Industries Limited. When the case came up for hearing on 24.4.2006, petitioner Nos. 1 to 6 and 10 to 14 prayed that the writ petition qua them be dismissed as withdrawn as possession has already been taken from them and they have also received compensation.
(3.) MR . Nagra, counsel for the petitioners, contends that the objections filed by the petitioners have not been considered properly by the Land Acquisition Collector. He has further argued that respondent No. 3 owns a large chunk of land adjoining to the acquired land which is being used by them for agricultural purposes. It is contended that the expansion work can easily be undertaken by respondent No. 3 in the land already owned by them and which is adjacent to the acquired land and, therefore, the land of the petitioners is liable to be released from acquisition and the notifications issued under Sections 4 to 6 of the Land Acquisition Act are liable to be quashed.;