MUHAMMED Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit. Government Pleader takes notice for respondents 3 to 6. Adv.Sri.T.C.Krishna appears for respondents 1, 2 and 7.

(2.) The limited prayer in the writ petition is for a direction to the 3rd respondent to consider Ext.P6 application, which has been titled as an objection, though evidently an application under Sec. 3G(5) of the National Highways Act.

(3.) In view of the limited prayer made, this writ petition is disposed of directing the 3rd respondent to consider and pass orders on Ext.P6, treating the same as an application under Sec. 3G(5) of the National Highways Act, if the same has been received and is pending, after hearing the petitioner and the representative of the National Highway Authority of India, at the earliest, at any rate, within 10 months from the date of receipt of a certified copy of this judgment.