CHHANABHAI KALOTRA Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) By way of present petition filed under Articles 14, 19, 21 and 226 of the Constitution of India, the petitioner, by challenging the order dtd. 1/7/2020 passed by the Competent Authority, National Highway Authority of India and Deputy Collector appointed under the National Highways Act, 1956 (hereinafter referred to as 'the Act' for short), has prayed as under :

(2.) In response to the notice issued by this Court, the respondents including the private respondent have appeared through the learned advocate. Respondent No.2 has filed affidavit-in-reply dtd. 8/9/2020 and has opposed ground of any reliefs, as prayed for.

(3.) case put forward by the petitioner in this petition is as under: