NANDI INFRASTRUCTURE CORRIDOR ENTERPRISE LIMITED Vs. GOVERNMENT OF INDIA MINISTRY OF SHIPPING ROAD TRANSPORT AND HIGHWAYS

JUDGEMENT

(1.) WP.No.20669/2007 and WP.Nos.9272/2009 and 9900-9907/2009 are filed by Nandi Infrastructure Corridor Enterprise (for short hereinafter called as 'Nandi') and WP.No.6820/2008 is filed by Indian Machine Tools Manufacturers' Organization.

(2.) By filing these writ petitions, the notifications dated 22.11.2006,13.1.1.2007 and 3.2.2009 issued by respondent No. 1-Government of India, for acquisition Of lands in Madavara Village in Bangalore North Taluk, for widening National Highway No.4 and for formation of truck lay bay, are questioned.

(3.) Respondent No. 1-Government of India, having regard to the heavy traffic on National Highway No.4, wants to convert four lane Highway into six lane Highway. Respondent No.l also wants to form a truck lay bay in about 4 acres 35 guntas of land. Various survey numbers are involved in acquisition as mentioned in Annexure-A to WP.No.20669/2007. viz., Sy.Nos.27/1C,27/2,30/4A,30/4B, 30/5B, 34/IA, 34/1B,34/2,35/1A1,35/1A2,35/1B,36/1,36/2,36/3,36/4, 37/1,37/2,37/3,37/4A,39/1,39/2,39/3,44/3A1,44/3A2, 45/1A,45/1B1 and 48.