FELIX BABU Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard Sri.P.A.Mohammed Shah, learned counsel for the petitioners, Smt.I Sheela Devi, learned Central Government Counsel appearing for R-1 Union Government as well as Standing Counsel for NHAI appearing for respondents 3 & 4 and Smt.A.C.Vidhya, learned Government Pleader appearing for respondents 2, 5, 6 & 7.

(3.) The complaint of the petitioner is that respondents, more particularly, respondents 4 & 5 have taken possession of the properties of the petitioners, which are not only included in Sec.3A(1) notification issued under the National Highways Act , 1956, but also the other properties of the petitioner which are not included in such Sec.3A(1) notification and that the said action on the part of those respondents in taking over those properties of the petitioner, which are not included in Sec.3A(1) notification is illegal and ultra vires and necessary remedial measures may be issued by this Court.