Prem Chand Jain, J. - (1.) This judgment of ours would, dispose of Civil Revision No. 1509 of 1977 and 1510 of 1977 as common question of law arises en both these petitions.
(2.) The land of Shangara Singh and other respondent, who were the landowners, was acquired. The Collector gave an award determining the compensation to which the landowner ere found entitled to Dissatisfied from the award, Shangara Singh and others, made an application under S. 18 of the Land Acquisition Act (hereinafter referred to as Act) requiring the Collector to make a reference to the Court. During the pendency of the reference before the Court the Punjab State Warehousing Corporation (hereinafter referred to as Corporation) made an application praying that the Corporation be impleaded as a party and be permitted to appear and defend the case and to lead evidence. The application was opposed on behalf of the landowners. The learned Additional District Judge, Amritsar, vide his order dated 16th of August, 1977, dismissed the application of the Corporation. Feeling aggrieved from the order of the learned Additional District Judge, Amritsar, the Corporation has preferred the present revision petition.
(3.) The learned single Judge before Whom she petition was placed for preliminary hearing, issued notice of motion, The landowners put in appearance in response to the notice of motion. B. S. Dhillon, J. who was seized of the matter. at the motion hearing stage, found that the point involved in the petition deserved to be 'decided by a larger Bench and consequently the reference was made. That is how the matter has, been placed before us.;