NAGARAJA S. Vs. NATIONAL HIGHWAYS AUTHORITY

JUDGEMENT

(1.) On 3/11/2000, a notification under Sec. 3A of the National Highways Act, 1956 ("the NH Act") was issued giving notice of the Central Government's intention to acquire several lands for the purpose of widening of National Highway No.4.

(2.) The land belonging to the petitioner bearing Survey No.184 at Urukere village measuring 1,000 square meters was also included in said notification.

(3.) On 11/9/2001, a declaration under Sec. 3D was issued declaring that the lands mentioned in the notification stood vested absolutely in the Central Government, free from all encumbrances.