- (1.) The petitioners pray for the issuance of a writ of certiorari for quashing the order, dated 25.11.2005 (Annexure P-4), as also the award, dated 17.2.2006 (Annexure P-5), passed by the Land Acquisition Collector, PSEB, Patiala.
(2.) Counsel for the petitioners contends that acquisition proceedings are illegal and void, as no sufficient opportunity was granted to the petitioners to put forth their objections. The award pronounced is meager and does not reflect the true market value. It is contended that though land required for a 30/66 KV grid sub station was 1000 to 2000 sq. yards, the respondents issued a notice of acquisition for four acres. The fact that vide order, dated25.11.2005, two acres of land was released, shows that proceedings for acquisition were initiated, without application of mind. Counsel for the Electricity Board, on the other hand, submits that acquisition proceedings have concluded. The award has been pronounced, where after the petitioners have received compensation and possession has been taken. Construction for the electric sub station has already commenced and, therefore, the present writ petition be dismissed.
(3.) We have heard counsel for the parties and perused the paper book.;