V.K. Sharma, J. - (1.) THIS order shall dispose of civil revisions No. 2078 of 2005 titled as "Union of India v. Gurnam Kaur" and Ors. C.R. No. 444 of 2007 titled as "Union of India v. Mukhtiar Kaur and Ors." C.R. No. 3354 of 1991 titled as "Union of India v. Jhumba" and C.R. No. 3353 of 1991 titled as "Union of India v. Ajaib Singh" as common questions of law and fact are involved in these revision petitions. For brevity, the facts have been taken from Civil Revision No. 444 of 2007.
(2.) THE petitioner, Union of India, has invoked the jurisdiction of this Court under Article 227 of the Constitution of India to impugn the order dated 11th June, 2002 attached as Annexure P -4 vide which their objections in the execution application have been ordered to be dismissed. The petitioner, Union of India, acquired land of six villages at District Bathinda for purposes of Ministry of defence. Union of India also acquired the land of the respondents measuring 14 Kanals 10 marlas (1.8125 acres) (Nehri) in village Bhucho Kalan and the award qua the acquired land was announced on 13th March, 1981.
(3.) THE land owner challenged compensation awarded by invoking provisions of Section 18 of the Land Acquisition Act, the compensation was enhanced by the learned Additional District Judge, and thereafter by this Court in Regular First Appeal. The order passed by the Hon'ble Single Bench of this Court was challenged in the Letters Patent Appeal and thereafter in Special Leave Petition before the Hon'ble Supreme Court which were dismissed and the compensation awarded was affirmed. There is, therefore, no dispute regarding compensation in the present case.;