BERNADETTE FERNANDES Vs. UNION OF INDIA

JUDGEMENT

(1.) This bunch of writ appeals arises out of the common judgment and order dated 17.10.11 rendered by learned Single Judge in a group of writ petitions filed by the appellants challenging preliminary as well as final notifications issued under sections 3A(1) & 3D of the National Highways Act, 1956 (for short "the NH Act"). The writ petitions along with the corresponding writ appeals, arising from the common judgment dated 17.10.2011 are W.A. No. 260/12 & W.A. Nos. 451-460/13 in W.P. Nos. 41809-819/2010; W.A. Nos. 330/12 & 4732-51/12 in W.P. Nos. 9110/11 & 9493-9512/11; W.A. Nos. 331/12 & 648-773/13 in W.P. Nos. 11377-11458/11 & 11460-11491/11, 11493-11498/11, 11500, 11501, 11504-11507/12; W.A. Nos. 336-363/12 in W.P. Nos. 27610-27627/10 & 28088-28097/10.

(2.) We are not mentioning the relevant dates, connecting each of the appeals, of the notifications under section 3A and 3D; dates of their publication in official gazettes; name of the news papers; and the dates of their publication therein etc. since they are not in dispute or have any bearing on the questions/points raised for our consideration in these appeals.

(3.) In response to the notifications under section 3A, a number of land owners/appellants filed objections. Majority of the appellants, who filed objections, in their objections, stated that after the acquisition his/her remaining land will become useless and that he/she will render landless or will lose their only source of livelihood. The sum and substance of the objections raised by most of the land owners/appellants, as mentioned in the writ petitions is as follows: