VINOD Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioner, the learned Assistant Solicitor General of India, the Standing Counsel appearing for the National Highway Authority of India and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that though the notification for acquisition of land in terms of Section 3A of the National Highways Act, 1956, has been issued for acquiring specified extent of property, measurements and further steps are being taken in respect of larger extent of property belonging to the petitioner. The learned counsel for the petitioner submits that no acquisition in excess of the property specified in the notification can be carried out in terms of the specific provisions contained in Section 3 of the Act. Learned counsel also submits that the provisions with regard to fixing of compensation as provided in the Schedules to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 are to be given effect to in the case of acquisition under the National Highways Act as well.