SHAJU P.K. Vs. THE UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF ROAD TRANSPORT AND HIGHWAYS

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.Rajesh Pullikada, learned counsel appearing for the petitioner, Sri.B.G.Bidhan Chandran, learned Standing Counsel for the NHAI appearing for R-2 and R-3, Smt.A.C.Vidhya, learned Govt. Pleader appearing for R-4 (competent authority) and C.G.Preetha, learned Central Government Counsel appearing for R-1 (Union Government).

(3.) According to the petitioner, steps are being taken by the respondents to acquire lands which are not covered by Sec. 3A notification issued under the National Highway Act, 1956, etc. It is in the light of these facts averment that the petitioner has filed the instant Writ Petition (Civil) with the aforementioned prayers.