JAGTAMBA PRASAD BADHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition under Article 226 of the Constitution of India has been filed for the following relief:-

(3.) It is argued by the learned counsel for the petitioner that the land and commercial building of the petitioner is within the radius of 100 meters from Chamba-Dharashu Motor Road but the respondents are not agreed. The petitioner has prayed for a physical inspection in his presence so that actual position can be ascertained for taking compensation.