- (1.) The prayer in this application is for extension of time by one year to comply with the order dated 20.05.2015. Vide the afore-stated order, two-fold directions have been issued by this Court i.e. (i) to constitute a One-Member Tribunal comprising a member of the Punjab Superior Judicial Service to hold circuit benches at different District Headquarters of the border area for the purpose of determination of questions formulated in the previous order dated 18.03.2015 and decide any other allied, relevant or related issue that may arise or raised by the parties; and (ii) to acquire two strips of land i.e. 11 feet wise strip as well as 44 feet strip of land (if already not acquired), the compensation whereof is payable by Union of India though acquisition proceedings are to be carried out by the State of Punjab.
(2.) Since the High Court has already appointed the Presiding Officer of the Tribunal, we see no impediment for the Tribunal to undertake the responsibility and complete the proceedings within the time schedule as per directions contained in the order dated 20.05.2015.
(3.) So far as the second issue, namely, acquisition of the land which is presently being used for patrolling by BSF, there is an unending correspondence going on between the Union of India and the State of Punjab with regard to the compliance of the procedure contained in the 2013 Act.;