BASANAGOUDA Vs. PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY

JUDGEMENT

(1.) In this petition, the petitioner seeks quashing of the impugned order at Annexure-K dtd. 3/12/2013 passed by the 4th respondent and for consequential directions to them and for other reliefs.

(2.) Heard the learned counsel for the petitioners and learned counsel for respondent Nos.1, 2 and 4 and perused the material on record.

(3.) Respondent No.3/Grampanchayat has been served with notice of this petition and has chosen to remain unrepresented and has not contested this petition.