Ajay Mittal, J. - (1.) CM No. 2845 of 2016 This is an application under Order 1, Rule 10 read with Section 151 of the Code of Civil Procedure for impleading the applicant i.e. Improvement Trust, Amritsar as respondent in the main writ petition.
(2.) Learned counsel for the applicant prays for permission to withdraw the application. Dismissed as withdrawn.
(3.) The petitioner prays for quashing the compulsory acquisition proceedings comprising notice/notification dated 13.5.2005 under section 36 of the Punjab Town Improvement Act, 1922, (in short, "the 1922 Act") Annexure P.1, notification dated 22/23.5.2006, Annexure P.2 under section 42 of the 1922 Act, Annexure P.2 and award dated 21.5.2008, Annexure P.3. Further prayer has been made for a direction to the respondent authorities to release the land of the petitioner in view of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short, "the 2013 Act") as the petitioner is in actual physical possession of land and compensation has not been paid.;