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High CourtsSingle Bench(2025) 10 P&H CK 1418

Nand Ram (Since Deceased Thr. His Lrs.) And Others vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 15 October 2025

HON’BLE JUDGES
Harkesh Manuja, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1302 Of 2025 (O&M)
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Judgment

6 paragraphs · 172 words

Harkesh Manuja, J

1.

The short prayer made on behalf of the petitioners in the present writ petition is for issuance of direction to the respondents to release the amount of compensation against acquisition of their land.

2.

Learned counsel for the petitioners while referring to the written statement filed on behalf of PUDA authorities, submits that the amount stands deposited with the ld. Reference Court.

3.

Learned counsel appearing on behalf of respondent-PUDA submits that the amount of compensation stands deposited with the ld. Reference Court and the same has not been released for the reason that a reference petition under Section 30 of the Land Acquisition Act, 1894, is pending consideration.

4.

In view thereof, no further orders are required to be passed in the present petition, as such, the same is disposed of. However, the release of compensation to the petitioners-landowners shall be subject to final outcome of the said reference petition under Section 30 of the Land Acquisition Act, 1894.

5.

Pending application, if any, stands disposed of.