Pushpa And Others vs Jalandhar Improvement Trust And Others
2024 Latest Caselaw 6066 P&H

Punjab-Haryana High Court

Pushpa And Others vs Jalandhar Improvement Trust And Others on 18 March, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                      Neutral Citation No:=2024:PHHC:038586




                                      2024:PHHC:038586
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

160                                           CWP-15298-2023
                                              Date of decision: 18.03.2024

PUSHPA AND OTHERS                                                   ...Petitioners

                                    Versus

JALANDHAR IMPROVEMENT TRUST AND OTHERS

                                                                 ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-   Mr. Aditya Dassaur, Advocate,
            for the petitioners.

RAJBIR SEHRAWAT, J. (Oral)

1. The present writ petition has been filed under Article 226/227

of the Constitution of India, for issuance of a writ in the nature of

mandamus directing respondents No.1 and 2 to release the compensation

amount in respect of land acquired comprising of khasra No.9799,

17818/9792, 17822/9797, 18578/9798, 18588/9810, situated at village

Chak Hussaina, Lamba Pind, District Jalandhar, which was acquired by

them.

2. The land already stands acquired by the respondents in due

course of law. The petitioners are the persons, who claim to have acquired

title of the land after the process of acquisition was started. Therefore, no

compensation has been paid to them. To assert the right to get the

compensation, the petitioners had even filed a civil suit bearing

No.705/2015, which already stands dismissed by the trial Court, vide

judgment and decree dated 12.12.2022. It is not even in dispute that no

further appeal has been filed by the petitioners. Hence, the judgment and

decree dated 12.12.2022 have attained finality.

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3. In view of the above, this Court does not find any ground to

interfere in the matter.

4. Dismissed.

18.03.2024                                             (RAJBIR SEHRAWAT)
parveen kumar                                                JUDGE

                Whether reasoned/speaking?       Yes/No
                Whether reportable?              Yes/No

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