SAVITA GARG Vs. UNION OF INDIA

JUDGEMENT

(1.) As against the acquisition proceedings, which has initiated in pursuance to issuance of notification under Sec. 3A of the National Highway Act, 1956, the owners of the property whose land is proposed to be acquired has got a right to file an objection under Sec. 3(C)(1).

(2.) It is incumbent on the Competent Authority under the Act to consider the application, hear the objector providing him an opportunity of hearing and then take a decision on the objection as such on the exclusive merits of the objection.

(3.) In the case at hand the grievance of the petitioner is that his property was made subject matter of acquisition by issuance of a notification by the respondent under Sec. 3A, by virtue of which the petitioner's plot no. 432 lying in Village Lalpur, Tehsil Kichcha, District Udham Singh Nagar, having an area of 0.3180 hectares was made as a subject matter of acquisition proceedings under the Act of 1956.