CHANDAN BINDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The seven petitioners have filed this petition, (i) seeking declaration that the act of the respondent no. 2 Competent Authority (Land Acquisition) in not considering the claims of the petitioners and rejecting the same as time barred, is arbitrary and illegal; (ii) impugning the Award dated 5th November, 2020 whereby the claims and additional submissions of the petitioners have been rejected on the ground of being time barred; and, (iii) seeking mandamus to the respondent no.2 Competent Authority, (Land Acquisition), to pass a fresh order of determination of the amount with respect to the land of the petitioners, after considering the claims and additional submissions of the petitioners.

(2.) Though the petition came up first before this Court on 23rd March, 2021 and the counsels for the respondent no.2 Competent Authority, (Land Acquisition) and respondent no.3 National Highways Authority of India (NHAI) have been appearing on advance notice, but has been adjourned on as many as four occasions.

(3.) We have heard the counsel for the petitioners and the counsels for the respondents appearing on advance notice.