SASHI PRABHA SHUKLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to an award dtd. 8/8/2023 ("the award"), passed by the respondent no.3, under Sec. 3G of the National Highways Act, 1956 ("the Act").

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that his property has been acquired under the provisions of the Act and compensation determined under Sec. 3G of the Act. But, the structure that has been raised by the petitioner on the property has not been counted for determining compensation.