NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. SHALINI

JUDGEMENT

(1.) The National Highways Authority of India (NHAI), who is the petitioner in the above writ petition, has sought for the following reliefs:

(2.) Sri. S. C. Jainer accepts notice for respondents No.1 and 2.

(3.) In view of the order passed today in W.P.No.100591/2021, where this Court has held that there is no stamp duty which is required to be paid on an award where compensation is awarded under Sec. 3G of the National Highways Act, 1956, the reliefs which have been sought for in this petition cannot be considered. As such, the above writ petition stands dismissed.