Ajit Singh vs State Of Punjab And Others

Rajan Gupta, J

Learned State counsel seeks to place on record reply by way of short affidavit of Avneet Kaur, Land Acquisition Collector, Department of

Industries and Commerce, Punjab on behalf of respondents No. 1 and 3. Same is taken on record. He has referred to paragraphs 2 to 4 thereof. Same

read as under:â€

“2. That it was submitted by the respondent that after adopting necessary procedure, compensation of land measuring 2K-6M will be paid to the

concerned right holder/land owners.

That it has been decided by the department to acquire the land of the petitioners as per instruction no. 24/109/2015-BM-1/9877 dated 18.05.2016 of

Revenue, Rehabilitation & Disaster Management Department, Punjab.

That accordingly a letter to Deputy Commissioner, Amritsar has been issued by the answering respondent to take further necessary action for

acquiring the land measuring 2 Kanal 6 Marla situated in Khasra No. 882 of Sultan Wind Hadbast No. 373, Tehsil and District Amritsar.â€​

Admittedly, in view of above, no cause of action survives. Instant petition is, thus, rendered infructuous. Disposed of as such. However, necessary

exercise be carried out at the earliest in any case not later than six months.