VIPIN BHARDWAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsels and proceed to dispose of the writ petitions with their consent. The reliefs sought in both the petitions is identical, hence they are being disposed of by this common order. For brevity and convenience, the relief sought in W.P. (C) 1078/2015 is reproduced hereunder

(2.) The land of the petitioners has been sought to be acquired by the respondents, by issuance of notification dated 02.01.2014 under Section 3A and declaration dated 14.10.2014 under Section 3D of the National Highways Act, 1956 (hereinafter 'the Act), for the public purpose of building (widening sixlaning etc.), maintenance, management and operation of National Highway No. 236, in the State of National Capital Territory of Delhi.

(3.) At the outset, learned counsel for the petitioners submits that the writ petition can be disposed of at this stage upon examination of the petitioner's plea with regard to sufficient particulars not being disclosed in the notification issued under Section 3A of the Act. Learned counsel submitted that, other pleas raised by the petitioners need not be gone into at this stage, and the petitioners reserve their right to raise them as and when the occasion arises.