RESHMA KHATOON Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Since similar set of fact and law is involved in the present writ petitions, therefore, all the writ petitions are being decided by this common judgment. For the purpose of convenience, the facts of WPMS No.2988 of 2024 alone, is being considered.

(2.) By means of this writ petition the petitioners have sought the following reliefs:-

(3.) Petitioner is the owner of plot No.73 Ka in village Grastanganj, Tehsil Kotdwar, District Pauri Garhwal. For the construction/widening of Kotdwar Najibabad Bypass, the land of the petitioner was acquired by the respondent NHAI vide notification dtd. 12/10/2023 issued under Sec. 3A of National Highways Act, 1956.