DISTRICT COLLECTOR CIVIL STATION Vs. MURALEEDHARAN.K.

JUDGEMENT

(1.) The State officials have come up with this review petition. The matter pertains to land acquisition for National Highways.

(2.) The writ petition was allowed setting aside the notification issued under Section 3A of the National Highways Act, 1956 (for short, the "Act").

(3.) This Court in the judgment under review observed that there are two stages involved in the matter of acquisition of land for National Highways. The first stage is identification of land. The second stage is the stage as provided under notification under Section 3A of the Act. After observing as above, this Court noting that the Government had not applied its mind while granting consent of approval of the alignment, set aside the notification. It is appropriate to refer para.7 of the judgment which reads thus: