B.JAKIRI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The petitioners who are the residents of Dakshina Kannada District have called in question the correctness of the award passed under Sec. 3-G of the National Highways Act, 1956 ("the Act", for short) and Sec. 29 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 dtd. 15/4/2021 and have also sought for a direction in the nature of writ of mandamus to the first respondent to decide payment of compensation strictly in accordance with the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) It is submitted that insofar as the neighbouring owners are concerned, by virtue of the direction passed in W.P.No.10525/2021 and connected matters in the case of Valerial Sequeria and Others v. Special Land Acquisition Officer and Another and the Competent Authority NH169 (13), wherein the National Highway Authorities have challenged the first award under Sec. 3-G (5) of the Act has been disposed off.

(3.) It is submitted that the present matter is to be decided by the competent authority while taking note of the order passed in Valerial Sequeria case and considering other contentions raised by the petitioners in this petition.