MOHAMMED YACOOB Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners had filed this writ petition on 30/10/2015 seeking directions to respondent Nos.1 to 3, more particularly the Special Land Acquisition Officer, National Highways Authority of India (Mulbagilu-Kolar-Bengaluru Sec. ) to pay compensation to the petitioners towards acquisition of land measuring 1480 Sq. Mtrs. in Sy.No. 47/2 situated at Bidarahalli Hobli, Bhattarahalli Village, K.R.Puram Taluk, Bengaluru East Taluk, Bengaluru, as per first schedule of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) However, during the course of these proceedings, documents have been brought on record at the hands of the respondent-NHIA stating that an award was passed by the competent authority on 11/8/2008 and thereafter, affidavits were filed to show compliance of the directions issued by this Court while placing on record, the receipt to show that the award amount was tendered to the land owners/petitioners herein and they have received the same.

(3.) Learned counsel for respondent-NHIA would therefore submit that once an award has been passed, if for any reasons the petitioners are not satisfied with the award, then they will have to approach the Arbitrator appointed by the Central Government, invoking the provisions contained in Sub- Sec. (5) of Sec. 3G of the National Highways Act, 1956.