PALU BROTHERS Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) IN both these Writ Petitions, common reliefs are sought for by the respective petitioners. The petitioners have certain items of properties abutting NH 47C, the details of which are given in the Writ Petitions. According to the petitioners, they have handed over possession of the requisite land for the purpose of construction of National Highway after accepting a compromise package offered by the District Level Purchase Committee. Presently, they point out that their properties are not being provided access to the National Highway.

(2.) AFTER hearing parties, this Court passed an interim order on 22.6.2012 recording the submission of the learned counsel for the National Highway that the respondents are prepared to conduct inspection in the presence of the petitioners or their representatives. Accordingly, an inspection was conducted, thereafter.

(3.) IT is submitted that the petitioners will submit the applications in the form prescribed along with the required details within a period of three weeks from today. On receipt of the same, further action will have to be taken by the authorities concerned, including the Technical Authority of the NHAI, New Delhi. The entire process will be completed within a further period of four months. In the light of the above, the respondents will see that they will not put up any enclosures at all points covering the boundaries of the properties, but can proceed with the works required. The Writ Petitions are disposed of as above.